Section 16A(2)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 16A(2)] [Section 16A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16A(2)(b) in The M.P. Vat Act, 2002

(b)the State Government may, by notification, amend any notification relating to the facility of deferred payment of tax by the industrial units, issued under Section 37 read with Section 80 of the Act repealed by this Act or Section 22-D read with Section 51 of the Act No. 2 of 1959 repealed by Act No. 5 of 1995,

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State of Madhya Pradesh - Subsection

Section 16A(2)(b) in The M.P. Vat Act, 2002