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 4O] [Entire Act] State of Madhya Pradesh - Subsection Section 4O(6) in M.P. Vat Rules, 2006 (6)Documents that are referred to and relied upon by the parties during the course of arguments shall alone be treated as part of the record of the Appellate Board.
