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 57] [Entire Act] State of Madhya Pradesh - Subsection Section 57(8) in M.P. Vat Rules, 2006 (8)Where a firm or an association of persons is dissolved, notice, summons or order may he served on any person who was a partner (not being a minor) of the firm or member of the association, as the case may be, immediately before its dissolution.
