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 24] [Entire Act] State of Madhya Pradesh - Subsection Section 24(3) in M.P. Vat Rules, 2006 (3)An exemption certificate granted under sub-rule (1) may, on an application made in Form 11 by the dealer in this behalf at least one month before the date of expiry of the period of exemption, be renewed for one year.
