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 14(5)] [Section 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(5)(e) in The M.P. Motoryan Karadhan Rules, 1991 (e)if the application for refund of lax paid by mistake or in excess is not made within three years, from such payment;