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 46(5)] [Section 46] [Entire Act] State of Madhya Pradesh - Subsection Section 46(5)(i) in The M.P. Vat Act, 2002 (i)in case of an appeal against an ex-parte order, five percent, or