Section 37 in The M.P. Vanijyik Kar Adhiniyam, 1994
37. Special provisions relating to deferred payment of tax by industrial units.
- [(1) Notwithstanding anything contained in any other provisions of this Act a registered dealer who is-(a)registered as a small scale industrial unit with the Industries Department of the Government of Madhya Pradesh, or(b)registered with the Industries Department of the Government of Madhya Pradesh as medium scale industrial unit or has sent a memorandum of information thereof to the Central Government, or(c)registered as a large scale industrial unit with any authority duly empowered to do so by the Government of Madhya Pradesh or the Central Government, or(d)holding a licence under the Industries (Development and Regulation) Act, 1951 (No. 65 of 1951) wherever necessary,and who in each case has or may set up a new industrial unit in any district of Madhya Pradesh eligible for grant of the facility of deferred payment of tax under the scheme providing for grant of incentive to entrepreneur for setting up new industrial units in the State as the State Government may make in this behalf, may make deferred payment subject to such restrictions and conditions as may be specified in such scheme.(2)Notwithstanding the repeal of the Madhya Pradesh General Sales Tax Act, 1958 (No. 2 of 1959) (hereinafter referred to as the repealed Act) the State Government may by notification amend retrospectively or prospectively any notification relating to the facility of deferred payment of tax by the industrial units, issued under Section 22-D read with Section 51 of the repealed Act and for that purpose it shall and shall always be deemed that the provisions of Section 22-D and Section 51 of the repealed Act have revived for the purpose of such amendment.] [Existing Section 37 renumbered as sub-section (1) and sub-section (2) Inserted by Section 9 of MP Commercial Tax (Second Amendment) Act (No. 33 of 1997) w.e.f. 1-9-97.]
