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 43A] [Entire Act] State of Madhya Pradesh - Subsection Section 43A(1) in M.P. Vat Rules, 2006 (1)An application for settlement shall be submitted in Form 29-A to the Commissioner, Commercial Tax, Member Secretary, Settlement Authority, by a dealer. Separate applications shall be made tor separate orders.
