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 57] [Entire Act] State of Madhya Pradesh - Subsection Section 57(3) in The M.P. Vat Act, 2002 (3)The form of declaration specified in sub-section (2) shall be obtained by a registered dealer in the prescribed manner.
