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[Cites 0, Cited by 0] [Section 27(8)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(8)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)Where a fresh assessment has to be made to give effect to any finding or direction contained in any order under Section 61, 62 or 70 or to any order of the Civil Court, High Court or Supreme Court, such assessment shall be made within a period of two calender years from the date of the order containing such finding or direction or the order of the Civil Court, High Court or Supreme Court, as the case may be. If for any reason such fresh assessment is not made within the specified period, the Commissioner shall take steps to ensure that assessment is made as expeditiously as possible;