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

State of Madhya Pradesh - Subsection

Section 37(5) in M.P. Vat Rules, 2006

(5)On crediting the amount to Government account, the bank shall return to the dealer the original and second copy of the challan duly signed and forward the third copy directly to the Commercial Tax Officer concerned and retain fourth and the fifth copy, to be forwarded to the Treasury Officer with the daily account. The fifth copy shall be sent by the Treasury Officer to the Accountant General, Madhya Pradesh.