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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(1) in The M.P. Vanijyik Kar Niyam, 1995

(1)Every dealer, other than dealer to whom sub-rule (2) applies, by whom tax is payable under the Act shall pay the tax quarterly. The tax due for any quarter shall be paid before furnishing the return for that quarter.