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 74] [Entire Act] State of Madhya Pradesh - Subsection Section 74(7) in M.P. Vat Rules, 2006 (7)The goods and/or vehicle required to be disposed of by way of sale under sub-section (12) of Section 57 shall be disposed of by way of sale in the manner laid down by or under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).
