Section 33(2)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(b) in The M.P. Vat Act, 2002

(b)if the arrears of tax, penalty, interest or part thereof or any other amount is more than 25 per cent of the total auction value, the 25 per cent of the total auction value and the amount in the same proportion of the remaining auction value as the remaining arrears bear to the total dues of the bank or financial institution, shall be paid by the bank or financial institution.]

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State of Madhya Pradesh - Subsection

Section 33(2)(b) in The M.P. Vat Act, 2002