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[Cites 0, Cited by 0] [Section 4C(2)] [Section 4C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4C(2)(i) in M.P. Vat Rules, 2006

(i)to receive all appeals and miscellaneous applications for stay as well as the other documents including application for early hearings, transfer of appeals, applications for adjournment;