Section 75(2)(c) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(2)(c) in M.P. Vat Rules, 2006

(c)The application in Form 55 shall be accompanied by a copy of the 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 the fee payable therefor under clause (a) :

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State of Madhya Pradesh - Subsection

Section 75(2)(c) in M.P. Vat Rules, 2006