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 87] [Entire Act] State of Madhya Pradesh - Subsection Section 87(4) in The M.P. Vanijyik Kar Niyam, 1995 (4)For the purpose of sub-rules (2) and (3) the word 'dealer' shall include any person duly authorised by the dealer under sub-section (1) of Section 31.
