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 55A] [Entire Act] State of Madhya Pradesh - Subsection Section 55A(g) in The M.P. Vat Act, 2002 (g)the tax assessed under this section shall not be included in any regular assessment of any year included in the block period;
