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

State of Madhya Pradesh - Subsection

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

(ii)the registered dealer shall furnish the return within ninety days of the expiry of the year in respect of which such permission is granted and shall pay along with the return the balance of tax, if any, representing the difference between the tax payable according to such return and the tax already paid by him;