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

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State of Madhya Pradesh - Subsection

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

(i)actual amount of tax payable by him for the first and second month of that quarter or one third of the tax deposited in respect of the corresponding quarter of the preceding year, if he is liable to pay tax under the Act ordinarily at the rate of rupees twelve thousand per quarter or rupees forty eight thousand per annum or above, and

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State of Madhya Pradesh - Subsection

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