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 61 in The M.P. Vanijyik Kar Niyam, 1995 61. Intimation of book numbers. - Every assessing authority referred to in Rule 58 issuing refund payment order or adjustment order shall intimate the numbers of the book thereof in use for the time being to the Treasury and Sub-treasury Officer within his jurisdiction.
