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State of Madhya Pradesh - Section

Section 62 in M.P. Vat Rules, 2006

62. Notice to person likely to be affected adversely.

- Before any Appellate Authority, the Appellate Board or the High Court passes any order against any dealer in appeal enhancing an assessment or penalty or both, it shall send or if he is present, deliver to the dealer a notice in Form 44 and give him a reasonable opportunity of being heard.