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] [Entire Act] State of Madhya Pradesh - Section Section 84 in The M.P. Vanijyik Kar Niyam, 1995 84. A notice for rectification of mistake under Section 71. - The notice required to be given under sub-section (1) of Section 71 shall be in Form 66.
