24A. [ Commercial Tax Settlement Authority. [Sections 24-A to 24-C Inserted by M.P. Act No. 20 of 2010.]
(1)The State Government may constitute an Authority to be called the Commercial tax Settlement Authority for the settlement of cases under the Madhya Pradesh General Sales Tax, 1958 (No. 2 of 1959) (Repealed Act), Madhya Pradesh Commercial Tax Act, 1994 (No. 5 of 1995) (Repealed Act), Madhya Pradesh VAT Act, 2002 (No. 20 of 2002), Central Sales Tax Act. 1956 (No. 74 of 1956) and the Madhya Pradesh Sthaniya Kshctra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976).(2)The minister in charge of the Commercial Tax Department shall be the Chairman of the Settlement Authority.(3)The Settlement Authority shall include one representative each from Finance, Taw and Legislative Affairs, and Commercial Tax Department not below the rank of Secretary as member.(4)The Commissioner, Commercial Tax shall be the Member Secretary of the Settlement Authority.
