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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(i) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(i)if the objection has been received after the expiry of the due date except where it is admitted by the Assessing Authority under the first proviso to Section 8;