Legal Document View

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
[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2)(b) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(b)[ the manner in which set off shall be adjusted under the first proviso to sub-section (1) of Section 3;] [Substituted by Act No. 22 of 1977 (w.e.f. 1-5-1977).]