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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3)(b) in The M.P. Sugarcane (Purchase Tax) Act, 1961

(b)if levied and assessed for that year be deemed to have been reduced to the extent of such remission and be collected accordingly, anything contained in this Act to the contrary notwithstanding.]