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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(b) in The M.P. Motoryan Karadhan Rules, 1991

(b)if the application for refund is not presented within two months from the date on which the owner became entitled lo a lower rate of tax;