Section 9(3) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
(3)[ The tax or any other amount may be deposited through internet. The provisions of sub-rule (6) of Rule 37 of Madhya Pradesh VAT Niyam, 2006 shall apply mutatis mutandis to such payment.] [Inserted by Notification Nit. A-5-1-2006-1-V (72), dated 31-10-2006.]
