Section 6(3)(a) in The M.P. Sugarcane (Purchase Tax) Act, 1961

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3)(a) in The M.P. Sugarcane (Purchase Tax) Act, 1961

(a)if levied assessed and collected for that year be refunded to the extent of such remission in such manner and subject to such conditions as may be prescribed; or

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State of Madhya Pradesh - Subsection

Section 6(3)(a) in The M.P. Sugarcane (Purchase Tax) Act, 1961