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 57] [Entire Act] State of Madhya Pradesh - Subsection Section 57(4) in The M.P. Vat Act, 2002 (4)The documents required to be furnished under sub-section (2), may he furnished by means of such electronic devices, and may be accompanied by such processing fee, as may be prescribed.
