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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(6) in Madhya Pradesh Investment Region Development and Management Act, 2013

(6)If any dispute arises as to the amount of tax assessed, an appeal shall lie from the decision of the Agency or an officer appointed on this behalf by the Agency to the appellate authority, whose decision shall be final.