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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in The M.P. Vat Act, 2002

(2)Before any registered dealer furnishes any return as required by sub-section (1) of Section 18, he shall pay in the prescribed manner and time, the lull amount of tax payable according to such return and the amount of interest under sub-section (4) of Section 18, if any payable by him.