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 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(2) in The M.P. Vritti Kar Niyam, 1995 (2)The Profession Tax Assessing Authority issuing the refund payment order shall intimate the number of the books thereof in use for the time being to the Treasury Officer within his jurisdiction.
