Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(1) in M.P. Vat Rules, 2006

(1)The Notice required to be issued under sub-section (4) of Section 18, sub-sections (5) and (6) of Section 20, sub-section (1) of Section 21, sub-section (2) of Section 52 shall be in Form 20 and the date fixed for compliance therewith shall not ordinarily he less than 30 days from the date of service thereof.