Section 24(5)(c) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(5)(c) in The M.P. Vat Act, 2002

(c)

(i)assessed under sub-section (6) of Section 20 or Section 21 together with the interest and/or penalty, if any, directed to be paid thereunder, and

(ii)the amount of penalty if any imposed or directed to be paid under any provisions of this Act not covered under [clause (b) and sub-clause (i) of clause (c)] [Substituted by M.P. Act No. 12 of 2006.],

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State of Madhya Pradesh - Subsection

Section 24(5)(c) in The M.P. Vat Act, 2002