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 4B] [Entire Act] State of Madhya Pradesh - Subsection Section 4B(2) in M.P. Vat Rules, 2006 (2)Where there are two or more Benches of the Appellate Board working at a place, the Chairman or the senior-most member present at the place may transfer an appeal or an application from any one of such Benches to any other.
