Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Vritti Kar Adhiniyam, 1995

(3)Every such return shall be accompanied by a treasury challan or other proof of payment of full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.