Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(3) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 (3)A notice of demand showing the amount of penally payable under sub-section (1) or imposed under sub-section (2) shall be served on the assessee in the manner prescribed.
