Section 70(2)(i) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(2)(i) in The M.P. Vat Act, 2002

(i)no review of an earlier order passed on application of a dealer shall be made unless a reasonable opportunity of being heard is given to the dealer who is likely to be adversely affected by the review; and

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State of Madhya Pradesh - Subsection

Section 70(2)(i) in The M.P. Vat Act, 2002