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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(6) in The M.P. Vat Act, 2002

(6)Where a person contravenes the provisions of sub-section (1), sub-section (2) or sub-section (3), the Commissioner may impose upon such person by way of penalty an amount which shall be 2 per cent per month of the amount required to be deducted under sub-section (1) or sub-section (2), subject to a maximum of 25 per cent of such amount.