Section 21(1)(e) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(e) in The M.P. Vat Act, 2002

(e)is rendered erroneous and prejudicial to the interest of revenue consequent to or in the light of any judgment or order of any Court or Appellate Board, which has become final,

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State of Madhya Pradesh - Subsection

Section 21(1)(e) in The M.P. Vat Act, 2002