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[Cites 0, Cited by 0] [Section 36F(3)] [Section 36F] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36F(3)(a) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

(a)where such proceedings are taken to the High Court, whether in appeal or revision, the date on which the High Court passes its final order in such appeal or revision; or