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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2)(v) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(v)[ the manner in which the transferors shall give notice and the period during which he shall continue to be liable for the payment of tax under clause (iii) of sub-section (3) of Section 10] [Substituted by M.P. Act No. 17 of 1966.];