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] [Section 15A] [Entire Act] State of Madhya Pradesh - Subsection Section 15A(3) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (3)The Appellate Authority shall send intimation in writing of lodging of appeal or about "suo motu" action, to the authorised officer.
