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 4V in M.P. Vat Rules, 2006 4V. Respondent may support order on grounds decided against him. - The respondent, though he may not have appealed, may support the order appealed against on any of the ground decided against him.
