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 25(2)] [Section 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(2)(e) in M.P. Vat Rules, 2006 (e)has not submitted all the returns for the year immediately preceding the year in respect of which the permission is sought.