Legal Document View

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
[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)He shall furnish returns by the dates and in the manner prescribed under these rules, beginning with the period commencing with the quarter during which the sale or purchase aforesaid takes place.