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 36D] [Entire Act] State of Madhya Pradesh - Subsection Section 36D(4) in The M.P. Excise Act, 1915 (4)Power of Appellate Court or the High Court to make order. - An order under this section may also be made by an Appellate Court, or by the High Court when exercising its powers of revision.
