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 4C] [Entire Act] State of Madhya Pradesh - Subsection Section 4C(1) in M.P. Vat Rules, 2006 (1)The Registrar shall have the custody of records of the Appellate Board and shall discharge such other functions including weeding out of old records as may be assigned to him under these rules by the Chairman or senior member of the Bench.
