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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(x) in The M.P. Vanijyik Kar Adhiniyam, 1994

(x)the manner in which and the restrictions and conditions subject to which deferred payment of tax due may be made by a dealer under Section 37;