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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(2)(a) in The M.P. Vanijyik Kar Niyam, 1995

(a)The memorandum of appeal shall be accompanied by :
(i)an authenticated copy of the impugned order; and
(ii)a copy of the challan in proof of the payment of the amount of tax and/or penalty, in accordance with the provisions of sub-section (4) of Section 61;