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 71] [Entire Act] State of Madhya Pradesh - Subsection Section 71(3) in The M.P. Vat Act, 2002 (3)the form and manner in which, the period for which and the date by which the statement shall be furnished under clause (b) of sub-section (1) of Section 18;
