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] [Entire Act] State of Madhya Pradesh - Section Section 32 in The M.P. Vanijyik Kar Niyam, 1995 32. Return of purchases. - Where a dealer is liable to pay tax under Section 10, he shall furnish to the appropriate Commercial Tax Officer returns in accordance with the provisions of Rule 19.
