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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(2) in M.P. Vat Rules, 2006 (2)The order determining the liability of a dealer under sub-section (1) of Section 6 shall be in Form 2. A copy of such order shall be served on the dealer within thirty days from the date of passing that order.
