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 4G] [Entire Act] State of Madhya Pradesh - Subsection Section 4G(2) in M.P. Vat Rules, 2006 (2)In the case of appeal against the order of penally, the memorandum of appeal shall also be accompanied by two copies of the assessment order, if any.
