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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2)(f) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(f)[ (i) the authority by which and the manner in which the assessment and collection of entry tax shall be made under sub-section (1) of Section 12; the authority to which, the period within which and the manner in which an appeal or revision shall lie under sub-section (2) of Section 12;] [Inserted by Act No. 36 of 1997 (w.e.f. 1-10-1997).]