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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(m) in The M.P. Vanijyik Kar Adhiniyam, 1994

(m)
(i)the intervals at which the tax shall be paid under sub-section (1) of Section 32;
(ii)the manner in which the full amount of tax due shall be paid into Government treasury under sub-section (2) of Section 32;
(iii)the restrictions and conditions subject to which further time may be given by the Commissioner under sub-section (8) of Section 32;
(iv)the manner in which and the period within which the Commissioner shall inform the dealer or person and the authority regarding arrears of tax under sub-section (14) of Section 32;
(v)the form of notice under sub-section (3) of Section 33;
(vi)the manner in which and time within which the tax payable in advance shall be paid;
(vii)the manner in which any amount deducted by the purchaser under sub-section (1) of Section 34 shall be paid and adjusted;
(viii)the manner in which and the time within which an amount deducted under sub-section (1) of Section 35 shall be deposited by a person;