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[Cites 0, Cited by 0] [Section 7A(2)] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(2)(ii) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(ii)The deduction under sub-clause (d) in clause (i) shall be given from the amount arrived at in sub-clause (c) thereof in the same proportion as the population of the local area, in respect of which the goods are local goods, bears to the total population of Madhya Pradesh according to the last census.