Section 32(2) in The M.P. Vanijyik Kar Adhiniyam, 1994
(2)[ Before any registered dealer furnishes any return as required by sub-section (1) of Section 26, he shall pay into a Government treasury, in the prescribed manner and time, the full amount of tax payable according to such return and the amount of interest, if any, payable by him under the provisions of this Act.] [Substituted by MP Commercial Tax (Second Amendment) Act, 1996 w.e.f. 1-4-95.]
