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

State of Madhya Pradesh - Subsection

Section 3(1) in M.P. High Speed Diesel Upkar Adhiniyam, 2018

(1)For the purpose of providing fund for the development of transport infrastructure in the State of Madhya Pradesh, there shall be levied and collected a cess on the taxable turnover of High Speed Diesel of a dealer, within the State.