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(b) in The M.P. Vanijyik Kar Adhiniyam, 1994 (b)the goods purchased shall be disposed of by him in a specified manner and within a specified time;
