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 189] [Entire Act] State of Madhya Pradesh - Subsection Section 189(2) in The M.P. Municipal Corporation Act, 1956 (2)The Government may make rules under this Act regulating the refund of taxes and such rules may impose limitations of such refunds.
