Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(3) in The M.P. Vritti Kar Niyam, 1995

(3)Where the amount of refund is required to be adjusted against any arrears of tax, penally or any other amount due under the Act, the Profession Tax Assessing Authority shall issue a refund adjustment order in Form 19 in respect of the refund so adjusted authorizing the employer or person to deduct that amount from the arrears of tax outstanding against him.