Legal Document View

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
[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(4)(b) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(b)in the case of an appeal under Section 17, by a copy of the notice of demand referred to in sub-section (3) of Section 16 or a certified copy thereof.