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[Cites 0, Cited by 0] [Section 4ZD(5)] [Section 4ZD] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4ZD(5)(b) in M.P. Vat Rules, 2006

(b)Where the order is not pronounced immediately on the conclusion of the hearing, the Bench shall give a date for pronouncement.