Section 9(3)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 9(3)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994

(ii)the amount payable for violation of restrictions and conditions shall be by way of tax in respect of goods other than declared goods and by way of penalty in respect of declared goods.

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State of Madhya Pradesh - Subsection

Section 9(3)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994