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

State of Madhya Pradesh - Subsection

Section 3(2) in M.P. High Speed Diesel Upkar Adhiniyam, 2018

(2)The cess under sub-section (1) shall be levied for such period as notified by the State Government at the rate of one percent of the taxable turnover of such High Speed Diesel, in such manner as may be prescribed.