Section 58(3)(ii) in M.P. Vat Rules, 2006

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State of Madhya Pradesh - Subsection

Section 58(3)(ii) in M.P. Vat Rules, 2006

(ii)a copy of the Challan in Form 26 or [e-Receipt] [Substituted for 'e-Challan' by Notification No. F-A-5-7-2006-1-V (40), dated 14-6-2006.] in Form 26-A in proof of payment of the amount required to be paid, in accordance with the provisions of sub-section (5) of Section 46 in case of first appeal and sub-section (6) of Section 46 in case of second appeal.

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State of Madhya Pradesh - Subsection

Section 58(3)(ii) in M.P. Vat Rules, 2006