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 45A] [Entire Act] State of Madhya Pradesh - Subsection Section 45A(8) in M.P. Vat Rules, 2006 (8)The Officer to whom the forms are supplied for distribution to the registered dealers, shall keep them in sate custody and maintain a proper account thereof in a register in Form 31-D.
