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 68] [Entire Act] State of Madhya Pradesh - Subsection Section 68(1) in M.P. Vat Rules, 2006 (1)If the Inspecting Officer seizes any books of accounts, registers or documents under sub-section (4) of Section 55, he shall give a receipt therefor specifying in brief the particulars of the records so seized.
