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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Vritti Kar Adhiniyam, 1995

(2)The amount of tax deducted by an employer from the [salary or wage] [Substituted by M.P. Act No. 8 of 1999.] of his employees shall be paid by treasury challan within ten days of the end of the month for which the deduction has been made.