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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(j) in The M.P. Motoryan Karadhan Rules, 1991

(j)in case the owner fails to produce the evidence as to the condition laid down in clause (a), (b) or (c) of sub-section (2) of Section 14 of the Act to the satisfaction of the Taxation Authority;