Section 4ZG(2)(iii) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 4ZG(2)] [Section 4ZG] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4ZG(2)(iii) in M.P. Vat Rules, 2006

(iii)the exact amount of tax, interest, penally or any other sum demanded, as the case may be and the amount undisputed therefrom and the amount outstanding;

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State of Madhya Pradesh - Subsection

Section 4ZG(2)(iii) in M.P. Vat Rules, 2006