Section 80(2)(k) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(k) in The M.P. Vanijyik Kar Adhiniyam, 1994

(k)

(i)the restrictions and conditions subject to which return may be accepted under sub-section (2) of Section 27 and time within which an intimation of acceptance shall be sent to the dealer under the said sub-section;

(ii)the manner in which tax shall be assessed under sub-section (6) of Section 27;

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State of Madhya Pradesh - Subsection

Section 80(2)(k) in The M.P. Vanijyik Kar Adhiniyam, 1994