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[Cites 0, Cited by 0] [Section 55A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55A(d) in The M.P. Vat Act, 2002

(d)the total evasion of tax relating to the block period shall be assessed irrespective of the year or years to which such tax relates and irrespective of the fact whether regular assessment for any one or more of the relevant years is pending or not;