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 56] [Entire Act] State of Madhya Pradesh - Subsection Section 56(1) in The M.P. Vat Act, 2002 (1)With a view to identify dealers who are liable to pay tax under the Act. hut have remained unregistered, the Commissioner, shall from time to time, cause a survey of unregistered dealers to be taken.
