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 4ZD] [Entire Act] State of Madhya Pradesh - Subsection Section 4ZD(3) in M.P. Vat Rules, 2006 (3)Where a case is referred under sub-section (4) of Section 4-B, the order of the member or members to whom it is referred shall be signed and dated by him or them, as the case may be.
