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] [Entire Act] State of Madhya Pradesh - Section Section 29 in M.P. Vat Rules, 2006 29. Notice under sub-section (4) of Section 20. - The notice required to be issued under sub-section (4) of Section 20 shall, as far as may be, in Form 19 and the date fixed for compliance therewith shall not ordinarily he less than thirty days from the date of service thereof.
