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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3)(a) in The M.P. Motoryan Karadhan Rules, 1991

(a)by a crossed bank draft drawn on [any scheduled Bank] [Substituted by Notification No. F. 16-5-92-VIII, dated 11-10-1992.] at the place where the Taxation Authority is located;