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[Cites 0, Cited by 0] [Section 32(13)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(13)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)If any amount of tax or any other amount due under this Act or the Act repealed by this Act (hereinafter referred to as the repealed Act) remains unpaid on the expiry of the period prescribed for the payment thereof by or under this Act or the repealed Act or on the expiry of the period specified in any notice of demand or order issued or made under this Act or the repealed Act or the rules made thereunder, for the payment thereof, the dealer or person liable to pay such sum shall be deemed to be in default as to the whole of the amount then outstanding;