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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(2) in The M.P. Vanijyik Kar Adhiniyam, 1994 (2)Every dealer to whom sub-section (1) applies shall for the purposes of Sections 26, 27, 32 and 42 be deemed to be a registered dealer.
