Section 68(3) in The M.P. Vanijyik Kar Adhiniyam, 1994
(3)[ Any order passed by the Commissioner under sub-sections (1) and (2) shall have a prospective effect and shall be binding on the authorities referred to in Section 3 in all proceedings under this Act except appeals.] [Substituted by Section 12 of MP Commercial Tax (Second Amendment) Act, 1997 (No. 33 of 1997) w.e.f. 1-9-1997.]
