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 76] [Entire Act] State of Madhya Pradesh - Subsection Section 76(4) in The M.P. Vanijyik Kar Niyam, 1995 (4)An application for revision, shall, as far as possible, be in Form 63 and shall be presented within twelve months from the date of the order against which it is filed.
