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 53] [Entire Act] State of Madhya Pradesh - Subsection Section 53(1) in M.P. Vat Rules, 2006 (1)Where an order for the payment of interest on delayed refund under Rule 52 has been made, the sanctioning authority shall issue to the dealer an interest payment order in Form 41.
