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 24A] [Entire Act] State of Madhya Pradesh - Subsection Section 24A(3) in The M.P. Vat Act, 2002 (3)The Settlement Authority shall include one representative each from Finance, Taw and Legislative Affairs, and Commercial Tax Department not below the rank of Secretary as member.
