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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)Every registered dealer who is required to furnish annual return under the provisions of clause (b) of sub-rule (1) of Rule 19, shall pay the tax quarterly. The tax payable for such quarter shall be paid within thirty days of the expiry of each quarter.