(1)Every dealer required to furnish audit report under sub-section (2) of Section 39 shall furnish the audit report prepared by a chartered accountant for the purpose of income tax, to the appropriate [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] by 31st October of the succeeding year. Separate details pertaining to the business done in the State of Madhya Pradesh shall be included in the audit report :[Provided that a dealer who is an industrial unit having annual turnover often crore rupees or less may furnish the audit report prepared by a member of Institute of Cost and Works Accountants.] [Inserted by Notification No. F-A-5-7-2006-1-V (40), dated 14-6-2006.]
