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

State of Madhya Pradesh - Subsection

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

(i)the registered dealer shall pay within thirty days of the expiry of each quarter, tax equal to one third of the amount of tax to which he has been assessed for the latest preceding year or one- third of the amount of tax payable according to his returns for the latest preceding year, whichever is greater;