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 73] [Entire Act] State of Madhya Pradesh - Subsection Section 73(5) in The M.P. Vat Act, 2002 (5)The provisions of sub-section (5) of Section 14 shall mulatis mutandis apply to input tax rebate that may be claimed or allowed under sub-sections (2) and (3).
