Section 26(2) in The M.P. Vanijyik Kar Adhiniyam, 1994
(2)Every dealer required to file return under sub-section (1) shall pay the full amount of tax payable according to the return as required by sub-section (2) of Section 32 or the difference of the amount of tax payable according to the revised return as required by sub-section (3) of the said Section and the full amount of interest, if any, payable under clause (a) or clause (b) of sub-section (4) and shall furnish the proof of such payment along with the return under sub-section (1) or the revised return under sub-section (3).] [Substituted by Section 5 of MP Commercial Tax (Second Amendment) Act, 1997 (No, 33 of 1997), w.e.f. 1-9-1997.]
