Section 4(1) in The M.P. Vanijyik Kar Adhiniyam, 1994
(1)Subject to such rules as may be made in this behalf, the State Government may, by notification with effect from a date specified therein, constitute [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] to exercise the powers and perform the functions conferred on the [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] by or under this Act.
