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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(5) in The M.P. Vanijyik Kar Niyam, 1995

(5)On crediting the amount to Government account, the bank shall return to the dealer the original and duplicate copies of the challan duly signed and forward the triplicate copy directly to the Commercial Tax Officer concerned and retain the quadruplicate copy, to be forwarded to the Treasury Officer with the daily account.