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 24C] [Entire Act] State of Madhya Pradesh - Subsection Section 24C(7) in The M.P. Vat Act, 2002 (7)An order of settlement shall not form the basis for any claim by the applicant in cases other than the case in which such settlement order has been passed.
