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State of Madhya Pradesh - Section

Section 18 in The M.P. Vritti Kar Niyam, 1995

18. Notice under Sections 11 (3), 11 (4) and 16.

(1)The notice under clause (a) of sub-section (3) of Section 11 shall be issued by the Profession Tax Assessing Authority in Form 13.
(2)The notice under sub-section (4) of Section 11 and Section 16 shall be issued by the Profession Tax Assessing Authority in Form 14.