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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2) in The M.P. Vanijyik Kar Niyam, 1995

(2)An order imposing a penalty or fee, as the case may be, under any of the provisions of the Act, or of the Rules made thereunder in respect of any period may be incorporated in the order of assessment relating to that period unless it is passed separately.