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State of Madhya Pradesh - Section

Section 56 in The M.P. Vanijyik Kar Niyam, 1995

56. Report of recovery of tax, penalty or fee by the recovering authority.

- After taking necessary action, the authority by whom or under whose order the recovery has been made shall report to the assessing authority the amount, if any, recovered and the number and date of the challan under which it is credited into the treasury.