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] [Entire Act] State of Madhya Pradesh - Section Section 47 in The M.P. Vanijyik Kar Niyam, 1995 47. Notice under sub-section (3) of Section 27. - The notice required to be issued under sub-section (3) of Section 27 shall, as far as may be, be in Form 46 and the date fixed for compliance therewith shall not ordinarily be less than thirty days from the date of service thereof.
