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State of Madhya Pradesh - Section

Section 5 in The M.P. Vritti Kar Niyam, 1995

5. Intimation regarding cessation of liability to pay tax.

- In the event of cessation of liability to pay tax because of closure of business or for any other reason, the employer or the person holding the certificate of registration shall send an intimation in writing to that effect to the Profession Tax Assessing Authority within thirty days of the cessation of liability to pay tax.