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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(3)(b) in M.P. Vat Rules, 2006

(b)the cheque or bank draft shall be tendered to the bank along with challan in Form 26 or Form 27, as the case may be, in five copies duly filled in Encashment of the cheque or bank draft and crediting of the amount of such cheque or bank draft into Government account shall be governed by the rules of the bank for the time being in force;