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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(4)(b) in M.P. Vat Rules, 2006

(b)The State Government may, by notification, provide that the return, with or without a hard copy as may be specified in the notification, in respect of the periods starting on or after such date and by such registered dealer or class of registered dealers as may be specified in the said notification, shall be furnished in any of the manners specified in clause (a) through the official web portal of the department (www.mptax.net/www.mptax.gov.in) in accordance with the instruments given in the web portal]