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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(2) in The M.P. Vat Act, 2002 (2)The Officer issuing a notice under sub-section (1) may at any lime or from time to time amend or revoke any such notice or extend the lime for making any payment in pursuance thereof.
