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

State of Madhya Pradesh - Subsection

Section 4ZD(6) in M.P. Vat Rules, 2006

(6)The order of the Bench shall ordinarily be pronounced by the members who heard the appeal. However, if the said members or any of them is or are not available for pronouncement for any reason, then the order will be pronounced by such member or members as may be nominated by the Chairman or senior member, as the case may be.