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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5) in The M.P. Vritti Kar Adhiniyam, 1995

(5)Where an employer or a person liable to registration has given false information in any application submitted under this section, the Profession Tax Assessing Authority may after giving him a reasonable opportunity of being heard impose a penalty not exceeding five hundred.