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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2) in M.P. Vat Rules, 2006

(2)Where payment of any amount payable under the Act other than the amount of tax deducted at source under Section 26 is to be made in cash every such payment shall be made by a challan in Form 26 and the amount of tax deducted at source under Section 26 shall be made in Form 27. The challan in Form 26 or Form 27 shall be filled in five copies.