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 47] [Entire Act] State of Madhya Pradesh - Subsection Section 47(4) in The M.P. Vat Act, 2002 (4)[ The provisions of sub-sections (4), (6) and (8) of Section 46 shall, mutatis mutandis apply to appeals filed under sub-section (3).] [Substituted by M.P. Act No. 12 of 2006.]
