12A. [ Electonic filing of return. [Inserted by M.P Notification No. F.A. 3-10-2010-1-V (57), dated 7-5-2010.]
- The State Government may, by notification, provide that in respect of the periods starting on or after the date specified in the said notification an employer or a person specified in the said notification shall, with or without a hard copy as specified in the notification, submit return electronically in Form 7 or Form 9, as the case may be, with or without digital signature, as may be specified, through the official web portal of the department (www.mptax.net/vvww.mptax.gov.in) in accordance with the instructions given in the web portal. The provisions of Rules 11 and 12 shall mutatis mutandis apply to such return.]
