Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4) in The M.P. Vritti Kar Niyam, 1995

(4)[ Notwithstanding anything contained in sub-rule (1), any amount of tax up to such a limit that the Commissioner with the previous approval of the State Government, may decide, may be paid to the Professional Tax Assessing Authority.] [Inserted by M.P. Notification No. F-A-5-6-06-1-V (81) dated 28-12-2006.]