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 44] [Entire Act] State of Madhya Pradesh - Subsection Section 44(b) in The M.P. Vat Act, 2002 (b)require any person whom he has reason to believe to he a trustee, guaulian, manager or agent to furnish a statement of the name and address of the person for whom he is a trustee, guardian, manager or agent;
