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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8A(1)(ii) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(ii)transmissing the data in the return electronically without digital signature and thereafter submitting the verification of the return in Form VII-E.