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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Madhya Pradesh - Subsection

Section 189(3) in The M.P. Municipal Corporation Act, 1956

(3)No refund or any tax shall be claimed by any person otherwise, than in accordance with the provisions of this Act and the rules [and the bye-laws] [Inserted by M.P. Act No. 13 of 1961.] made thereunder.