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[Cites 0, Cited by 0] [Section 24B(3)] [Section 24B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24B(3)(i) in The M.P. Vat Act, 2002

(i)the undisputed amount of tax in full and twenty five per cent of the disputed amount of tax, in ease of application under clause (i) of sub-section (1);