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[Cites 0, Cited by 0] [Section 4C(2)] [Section 4C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4C(2)(vii) in M.P. Vat Rules, 2006

(vii)subject to the directions of the Chairman and senior member of the Bench, to fix the date of hearing of the appeals and applications and direct the issue of notices therefor;