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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(3) in The M.P. Lok Vaniki Adhiniyam, 2001 (3)Copies of the order passed by Appellate Authority, shall be sent to competent authority for compliance, or for passing such further order, as may be directed by Appellate Authority.
