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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4) in The M.P. Vritti Kar Niyam, 1995

(4)In support of any claim for deduction according to sub-rule (3) the employer or person shall attach his copy of refund adjustment order to the Challan showing the credit into the treasury of the balance of the amount in respect of which a notice of demand has been issued under Section 14.