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[Cites 0, Cited by 0] [Section 11AA(5)] [Section 11AA] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11AA(5)(a) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(a)The notice for assessment shall be in Form X-C and the date fixed for compliance therewith shall not be ordinarily earlier than 15 days from (he date of service thereof.