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(2) in The M.P. Vritti Kar Adhiniyam, 1995 (2)Notwithstanding the provisions of sub-section (1), the amount of refund shall be adjusted in the prescribed manner against any arrears of tax, penalty or any other amount due under this Act.
