Section 53(6)(c) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(6)(c) in The M.P. Vat Act, 2002

(c)On delivery of judgment by the High Court, effect shall be given to it by the Officer empowered to assess or re-assess the dealer under Section 20, on the basis of a certified copy of the judgment.

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State of Madhya Pradesh - Subsection

Section 53(6)(c) in The M.P. Vat Act, 2002