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 8A] [Entire Act] State of Madhya Pradesh - Subsection Section 8A(3) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976 (3)The provisions of Rule 8 shall mutatis mutandis apply to such return.] [Substituted by Notification No. A-5-8-77-ST-V, dated 21-5-1978.]
