Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act] State of Madhya Pradesh - Subsection Section 24(1)(iv) in The M.P. Vritti Kar Niyam, 1995 (iv)the date by which the employer or person shall report the fact of such payment to the Profession Tax Assessing Authority.