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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(3)(d) in M.P. Vat Rules, 2006

(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.