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 46] [Entire Act] State of Madhya Pradesh - Subsection Section 46(2) in The M.P. Vanijyik Kar Niyam, 1995 (2)A registered dealer other than a registered dealer referred to in sub-rule (1) shall be assessed summarily under sub-section (2) of Section 27.
