Section 70(2)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(2)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)apply to the High Court to require the [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] to make a reference.

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State of Madhya Pradesh - Subsection

Section 70(2)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994