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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(3) in M.P. Vat Rules, 2006

(3)If on the date fixed for hearing or any other date to which the hearing may be adjourned, the appellant does not appear before the said authority cither in person or through a person duly authorized by the appellant, as required by sub-section (1) of Section 23, the said authority may dismiss the appeal or may decide it ex-parte, as it thinks fit.