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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Sugarcane (Purchase Tax) Act, 1961

(2)[ The tax levied under sub-section (1), shall be payable by the owner of the factory to the State Government on such date, at such place, in such instalments and in such manner as may be prescribed] [Substituted by M.P. Act No. 26 of 1965.].