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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23A(1) in M.P. Vat Rules, 2006

(1)The return in Form 10 may be furnished in any of the following manners, namely :-
(i)furnishing the return electronically under digital signature;
(ii)transmitting the data in the return electronically without digital signature and thereafter submitting the verification of the return in Form 10-A.