Legal Document View

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
[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(w) in The M.P. Vanijyik Kar Adhiniyam, 1994

(w)
(i)the conditions subject to which the Commissioner may authorise the persons appointed under Section 3 to assist him to investigate all offences under this Act under sub-section (4) of Section 74;
(ii)the conditions subject to which the Commissioner may compound the offences under sub-section (1) of Section 75;
(x)how and within what time applications, information and notice shall be made, furnished or served under this Act;