Section 128(3)(d) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 128(3)] [Section 128] [Entire Act]

State of Madhya Pradesh - Subsection

Section 128(3)(d) in The M.P. Public Health Act, 1949

(d)in the case referred to in clause (c), the returns and the information to be furnished by the authority or persons collecting the tax to the local authority concerned, and the decision of dispute between the authority or person aforesaid and such local authority; and

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State of Madhya Pradesh - Subsection

Section 128(3)(d) in The M.P. Public Health Act, 1949