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[Cites 0, Cited by 0] [Section 32(10)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(10)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)Where the State Government after such enquiry as it may deem fit, is of the opinion that genuine hardship is being caused to a dealer or person due to any proceedings initiated for recovery of any amount of tax, interest or penalty or other dues outstanding against him, the State Government may, subject to such restrictions and conditions as may be prescribed, grant to the dealer or person additional time to pay such amount of tax or penalty or any other dues or may grant facility to pay such amount in instalments and pending the completion of such enquiry, the State Government may stay the recovery of the dues. In respect of every such facility the dealer or person shall be liable to pay interest at the rate specified in subjection (8) :