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 132] [Entire Act] State of Madhya Pradesh - Subsection Section 132(8) in The M.P. Municipal Corporation Act, 1956 (8)The imposition of any tax under this section shall be subject to the provisions of this Act and of any other enactment for the time being in force.
