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[Cites 0, Cited by 0] [Section 4O] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4O(4) in M.P. Vat Rules, 2006

(4)The additional evidence, if any, shall not form part of the same paper book. If any party desires to file additional evidence, then the same shall be filed by way of a separate paper book containing such particulars as are referred to in sub-rule (3) accompanied by an application stating the reasons for filing such additional evidence.