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[Cites 0, Cited by 0] [Section 32(13)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(13)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

(c)Every notice issued or order passed in exercise of the powers conferred by clause (b), shall for the purpose of Sections 60, 61, 62, 70 and 71 of this Act be deemed to be a notice issued or an order passed under this Act.