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 71] [Entire Act] State of Madhya Pradesh - Subsection Section 71(4) in The M.P. Vat Act, 2002 (4)the form of notice under clause (b) of sub-section (5) of Section 18;[(i-a) (1) the manner in which tax audit is to be undertaken under sub-section (1) of Section 19; [Inserted by M.P. Act No. 12 of 2006.]
