Section 23(2)(b) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2)(b) in M.P. Vat Rules, 2006

(b)a copy of Challan in Form 26 or [e-Receipt] [Substituted for 'e-Challan' by Notification No. F-A-5-7-2006-1-V (40), dated 14-6-2006.] in Form 26-A in proof of payment of the amount of tax, if any, payable in addition to the tax already paid along with the original return and interest payable on such amount.

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State of Madhya Pradesh - Subsection

Section 23(2)(b) in M.P. Vat Rules, 2006