Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 4Y in M.P. Vat Rules, 2006 4Y. Mode of taking additional evidence. - Such document may be produced or such witness examined or such evidence adduced either before the Appellate Court or before such Commercial Tax Authority as the Appellate Board may direct.
