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 26A] [Entire Act] State of Madhya Pradesh - Subsection Section 26A(4) in The M.P. Vat Act, 2002 (4)No input tax rebate shall be claimed or be allowed in respect of the goods notified under sub-section (1).
