Madhya Pradesh Vritti Kar Niyam, 1995


LawyerServices

w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  1 Short title View Judgements
  2 Definitions View Judgements
  3 Grant of certificate of registration View Judgements
  4 Amendment of certificate of registration View Judgements
  5 Intimation regarding cessation of liability to pay tax View Judgements
  6 Cancellation of certificate View Judgements
  7 Exhibition of certificate View Judgements
  8 Issue of a duplicate copy of certificate View Judgements
  9 Certificate to be furnished by an employee to his employer View Judgements
  10 Shifting of place of work View Judgements
  11 Furnishing of returns and payment of tax by employer View Judgements
  12 Furnishing of return and payment of tax by registered persons View Judgements
  13 Deduction of tax by employers from the salaries and wages View Judgements
  14 Employer to keep account of deduction of tax from the salary of the employees View Judgements
  15 Method of payment View Judgements
  16 Reconciliation of payment View Judgements
  17 Notice under Section 8(4), 8(5), 9(3), 10(4) or 13 View Judgements
  18 Notice under Sections 11(3), 11(4) and 16 View Judgements
  19 Order of assessment View Judgements
  20 Notice of demand View Judgements
  21 Appeal View Judgements
  22 Order sanctioning refund of tax View Judgements
  23 Authority sanctioning prosecution View Judgements
  24 Order accepting composition money View Judgements
  25 Restrictions and conditions subject to which powers may be delegated by the Profession Tax Commissioner under sub-section (2) of Section 20 View Judgements
  26 Service of Notices View Judgements



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