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State of Madhya Pradesh - Section

Section 43 in M.P. Vat Rules, 2006

43. Report of recovery of tax, penalty or any other amount.

- After recovery of any tax, penalty, interest or any other amount due under the Act, the authority by whom or under whose order the recovery has been made under sub-section (11) of Section 24 shall report to the Assessing Authority the amount so recovered and the number and date of the challan under which it is credited into the treasury.