(3)[ The tax or any other amount may be deposited through interest. The provisions of sub-rule (6) of Rule 37 of the Madhya Pradesh Vat Niyam, 2006 shall apply mutatis mutandis to such payment.] [Inserted by M.P. Notification No. F-A-5-6-06-1-V (35), dated 1-5-2006.]
