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State of Madhya Pradesh - Section

Section 4L in M.P. Vat Rules, 2006

4L. Who may be joined as respondent in an appeal by the Commissioner.

- In an appeal by the Commissioner under sub-section (3) of Section 46 or sub-section (5) of Section 47, the appellant before the Appellate Authority/Commissioner/Director of Commercial Tax/Additional Commissioner of Commercial Tax, as the case may be, shall be made a respondent to the appeal.