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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(1) in The M.P. Vritti Kar Adhiniyam, 1995 (1)Any person or employer aggrieved by any order made under Sections 8, 9, 10, 11, 13 and 16 may appeal against such order to the Profession Tax Appellate Authority.
