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

State of Madhya Pradesh - Subsection

Section 15B(3) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(3)Copies of the order passed in revision shall be sent to the Appellate Authority and to the Authorised Officer for compliance or for passing such further order or for taking such further action as may be directed by such Court.