Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(3) in Madhya Pradesh Investment Region Development and Management Act, 2013 (3)The taxes levied under sub-section (1) hereinabove, shall not be leviable on the buildings and lands owned by or vested in the Government and the Agency.
