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 48] [Entire Act] State of Madhya Pradesh - Subsection Section 48(c) in The M.P. Vanijyik Kar Adhiniyam, 1994 (c)changes the name or nature of his business, he or if he dies his legal representative shall within the prescribed time, inform the prescribed authority accordingly.
