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 42A] [Entire Act] State of Madhya Pradesh - Subsection Section 42A(2) in The M.P. Vanijyik Kar Niyam, 1995 (2)The Deputy Commissioner, Commercial Tax may, for reasons to be recorded in writing condone the delay in submission of the application.
