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 80] [Entire Act] State of Madhya Pradesh - Subsection Section 80(3) in The M.P. Vanijyik Kar Adhiniyam, 1994 (3)The power to make rules under this Section shall include the power to give retrospective effect from a date not earlier the date of commencement of this Act to the rules or any one of them.
