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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(1)(b) in M.P. Vat Rules, 2006

(b)Every dealer making such application shall deposit a fee of rupees one hundred and enclose with the application a copy of Challan in Form 26 or [e-Receipt] [Substituted for 'e-Challan' by Notification No. F-A-5-7-2006-1-V (40), dated 14-6-2006.] in Form 26-A in proof of the payment of such fee.