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[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(6)(k) in The M.P. Vanijyik Kar Adhiniyam, 1994

(k)Upon the determination of the question referred to in clause (j), the Commissioner shall, in accordance with such determination :