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State of Madhya Pradesh - Section
Section 15 in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
15. Excess credit (if any) (13 - 9).
DeclarationI................(name) being.........of the above business firm do hereby declare that the information and particulars given in the return which has been transmitted electronically by me vide acknowledgment number mentioned above are true and correct to the best of my knowledge and belief.Place...........Date....................................Signature of the dealerNote. - This Form shall be signed by any such person as prescribed in sub-rule (1) of Rule 11 of Madhya Pradesh VAT Rules, 2006.| Return verification Form for the year/quarter/month.............of F.Y. | Signature of Receiving Official (Employee ID.............) |
| Submitted on : | |
| Entered into application | |
| software on :................ | Signature of Data Entry Official (Employee ID.............) |
| Return Verification Form Receipt Number.......................... | |
| Date............. | |
| Year/Quarter/Month of F.Y. | TIN : 23....... |
| Name of the Dealer and address | |
| (Affix seal) | |
| Circle Office | Signature of Receiving Officer (Employee ID...............)] |
| SI. No. | Name of the Goods | Opening Stock (in Rs.) | Purchased, acquired, obtained during the year (inRs.) | Disposal during the year | Closing balance at the end of the year (in Rs.) |
| (1) | (2) | (3) | (4) | (5) | (6) |