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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2)(a) in The M.P. Motoryan Karadhan Adhiniyam, 1991

(a)[ the form of declaration and the time within which declaration shall be filed under sub-section (1) or (2) of Section 8 and the form in which and the time within which the intimation of determination of tax shall be given under sub-section (3) or (4) of Section 8;] [Substituted by M.P. Act No. 10 of 1993 (w.e.f. 10-10-1992).]