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

State of Madhya Pradesh - Subsection

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

(xx)to ensure that remand reports are submitted in time whenever called for by the Bench by issuing necessary reminders to the authority concerned;