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State of Madhya Pradesh - Section

Section 50 in M.P. Vat Rules, 2006

50. Submission of refund adjustment order with the return.

- In support of any claim for payment of tax payable according to any return by adjustment under Ru|e 49, the dealer shall attach a copy of the refund adjustment order to such return to be furnished by him under the Act or under the Central Stiles Tax Act, 1956 (No. 74 of 1956) or under the Madhya Pradesh Sthaniya Kshetra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976).