Section 78(3)(g) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 78(3)(g) in The M.P. Vanijyik Kar Adhiniyam, 1994

(g)of such facts to an officer of the Central or a State Government as may be necessary for the purpose of enabling that Government to levy or realise any tax or duty imposed by it; or

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State of Madhya Pradesh - Subsection

Section 78(3)(g) in The M.P. Vanijyik Kar Adhiniyam, 1994