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 4ZD] [Entire Act] State of Madhya Pradesh - Subsection Section 4ZD(8) in M.P. Vat Rules, 2006 (8)Where the order cannot be pronounced on the date given, the date of pronouncement may be deferred, subject to sub-rule (5) (c) to a further date and information thereof shall be given on the notice board.
