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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(3)(d) in The M.P. Vanijyik Kar Niyam, 1995

(d)the date on which adjustment is made and the amount covered by the cheque or bank draft is credited by the bank into Government account by challan, shall be deemed to be the date of payment of the amount to which the cheque or bank draft relates.