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 4A] [Entire Act] State of Madhya Pradesh - Subsection Section 4A(5) in The M.P. Vat Act, 2002 (5)The Appellate Board shall send a copy of any order passed under this Section to the dealer and to the Commissioner.
