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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(4)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)where all the returns for the period to which the order appealed against relates have been filed and tax payable according to such returns has been paid, ten per cent of such balance;