Section 9(1) in The M.P. Vritti Kar Adhiniyam, 1995
(1)Every employer registered under this Act shall furnish returns to the Profession Tax Assessing Authority in such form, for such period and by such date as maybe prescribed, showing therein the [salaries and wages] [Substituted by M.P. Act No. 8 of 1999.] paid by him and the amount of tax deducted by him in respect thereof.
