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 15A] [Entire Act] State of Madhya Pradesh - Subsection Section 15A(7) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (7)The Appellate Authority may also pass such orders of consequential nature, as it may deem necessary.
