Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Madhya Pradesh - Subsection Section 47(3) in M.P. Vat Rules, 2006 (3)The person from whom the forfeited amount had been collected shall make an application in Form 38 for claiming the refund of such amount.Chapter - VII
