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State of Madhya Pradesh - Section

Section 39 in M.P. Vat Rules, 2006

39. Reconciliation of payments.

- In the first week of each month, the appropriate [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] shall prepare a statement of the collections of revenue in the previous month and shall forward it to the Treasury Officer for verification. If any discrepancy is discovered at the time of verification, the appropriate [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] shall send the necessary records to the Treasury Officer for reconciliation of accounts.