Section 26(4)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(4)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

(c)the tax payable for the period for which he has failed to furnish return, [at such rate as may be notified which shall not be less than 0.5 per cent but shall not exceed 1.5 per cent per month] from the date the tax so payable had become due to the date of its payment or to the date of order of assessment, whichever is earlier.]

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State of Madhya Pradesh - Subsection

Section 26(4)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994