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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(1) in M.P. Vat Rules, 2006 (1)A registered dealer, who is selected for tax audit under Section 19 shall be intimated by issue of a notice, as far as may be in Form 17, specifying the date and place for audit.
