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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1) in M.P. Vat Rules, 2006

(1)The Notice required to be issued under sub-section (6) of Section 17, sub-section (8) of Section 24, sub-section (2) of Section 40 and Rule 84 shall be in Form 21 and the date fixed for compliance therewith shall not ordinarily be less than 30 days from the date of service thereof.