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

State of Madhya Pradesh - Subsection

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

(c)Nothing contained in this sub-section shall apply to proceedings initiated under Section 28 or Section 29 or any proceeding other than assessment of tax that may be instituted under any other provisions of this Act.