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 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(5) in M.P. Vat Rules, 2006 (5)Where the Commissioner permits under the provisions of Rule 25 a registered dealer specified in sub-rule (2) to file a return for a different period he shall furnish such return in Form 10 by such date as the Commissioner may direct.
