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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(12) in The M.P. Vat Act, 2002

(12)[ Subject to the previous approval of the State Government, the Appellate Board may, from time to time make regulation consistent with the provisions of this Act to regulate the procedure in all matters arising out of the exercise of its powers or the discharge of its functions under the Act.] [Sub-section (6) renumbered as sub-section (12) by M.P. Act No. 20 of 2010.]