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 83] [Entire Act] State of Madhya Pradesh - Subsection Section 83(3) in The M.P. Vanijyik Kar Niyam, 1995 (3)Separate application shall be made for each of the goods in respect of which determination of the rate of tax is sought.
