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 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(2) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964 (2)Refund shall be made through Refund Voucher. The Assessing Authority shall cause to be maintained a register showing therein the amount refunded in Form XVIII.
