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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15A(8) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(8)Copy of final order or of order of consequential nature, shall be sent to the authorised officer for compliance or for passing any other appropriate order in conformity with the order of Appellate Authority.