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 4ZE] [Entire Act] State of Madhya Pradesh - Subsection Section 4ZE(1) in M.P. Vat Rules, 2006 (1)An application under Section 4-A (2) of the Act shall clearly and concisely state the mistake apparent from the record of which the rectification is sought.
