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 61] [Entire Act] State of Madhya Pradesh - Subsection Section 61(1) in M.P. Vat Rules, 2006 (1)If the Appellate Authority or the Appellate Board docs not reject the appeal summarily, it shall fix a date for hearing the appellant or his duly authorized agent.
