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 74] [Entire Act] State of Madhya Pradesh - Subsection Section 74(8) in M.P. Vat Rules, 2006 (8)[ The authorization of the consignor or consignee for the purpose of sub-section (14) of Section 57 shall be made by the transporter in Form 54-A.] [Inserted by Notification No. F-A-5-7-06-1-V (24), dated 14-6-2007.]
