Section 71(3)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(3)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)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.] may rectify any order passed by it-

(i)on its own motion at any time within one calender year from the date of passing of such order; and

(ii)on an application made by the dealer or the Commissioner, at any time within one calender year from the date of receipt of such application.

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State of Madhya Pradesh - Subsection

Section 71(3)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994