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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(1) in The M.P. Vanijyik Kar Adhiniyam, 1994

(1)Nothing contained in Section 28 limiting the time within which any re-assessment may be made, shall apply to a re-assessment made in consequence of or to give effect to any finding or direction contained in an order under Section 61, 62 or 70.