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 78] [Entire Act] State of Madhya Pradesh - Subsection Section 78(2) in M.P. Vat Rules, 2006 (2)The Commercial Tax Officer shall, on receipt of any intimation under sub-rule (1), enter in a register in Form 62 the particulars given therein.
