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 55A] [Entire Act] State of Madhya Pradesh - Subsection Section 55A(e) in The M.P. Vat Act, 2002 (e)the assessment under this section shall be in addition to the regular assessment in respect of each year included in the block period;
