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 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(8) in M.P. Vat Rules, 2006 (8)For the purpose of clause (a) and clause (b) of sub-section (4) of Section 18, the rate shall be 1.5 per cent per month.
