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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(4)(iii) in M.P. Vat Rules, 2006

(iii)the annual return shall he accompanied by 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 respect of tax paid for the quarter or quarters of the period to which such return relates;