Section 47(1)(i) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(1)(i) in The M.P. Vat Act, 2002

(i)where an appeal against the order is pending before the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board or where, if such appeal lies, the time within which it may he filed has not expired; or

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State of Madhya Pradesh - Subsection

Section 47(1)(i) in The M.P. Vat Act, 2002