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State of Madhya Pradesh - Section

Section 22 in The M.P. Vat Act, 2002

22. Exclusion of lime in assessment proceedings.

- In computing the period of limitation prescribed for assessment or reassessment as the case may be, under Section 20 or Section 21, the time during which any assessment or reassessment proceedings remained stayed under the order of any civil or other competent Court, or under the special or general order of the Commissioner issued under Section 45, shall be excluded.