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State of Madhya Pradesh - Section

Section 2 in Rules Regarding Returns of Establishments

2. Statement of taxes.

- At the close of each quarter, viz., 31st March, 30th June, 30th September and 31st December, a statement in Form 1 showing (he demands, collections, remissions and balances of taxes and revenue shall be prepared and submitted to the Collector, so as to reach him by the 15th of the month following.