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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)
(i)Where the registered dealer has been assessed to tax for any previous year or part thereof, the tax payable in advance shall be an amount which bears to the amount of tax assessed in respect of the latest previous year or part thereof the same proportion as the period for which the tax payable in advance bears to the period for which the latest assessment was made, or
(ii)where the registered dealer has furnished the return as required under sub-section (1) of Section 26 for any period subsequent to the latest previous year or part thereof for which he has been assessed to tax, the tax payable in advance shall be an amount which bears to the maximum amount of tax payable according to any such return the same proportion as the period for which the tax payable in advance bears to the period for which such maximum amount of tax was payable according to such return, whichever is greater.