Section 19(1)(a) in The M.P. Vanijyik Kar Niyam, 1995

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State of Madhya Pradesh - Subsection

Section 19(1)(a) in The M.P. Vanijyik Kar Niyam, 1995

(a)subject to the provisions of Rule 20, every registered dealer other than a registered dealer specified in clause (b) shall furnish to the appropriate Commercial Tax Officer for each quarter of a year a return in Form 12 within thirty days from the date of expiry of the quarter to which the return relates. Each of such returns shall be accompanied by a treasury receipted challan in Form 39; and

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State of Madhya Pradesh - Subsection

Section 19(1)(a) in The M.P. Vanijyik Kar Niyam, 1995