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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(f) in The M.P. Vritti Kar Niyam, 1995

(f)"Treasury" in respect of a person or an employer [whose principal place of work] [Substituted by Notification No. A-5-16-95-ST-V (12), dated 27-3-1996.] is situated within the jurisdiction of a Profession Tax Assessing Authority, means the Branch of a scheduled bank transacting business of the Government of Madhya Pradesh or any Government Treasury or sub-treasury as the case may be, located within the jurisdiction of the said authority.