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[Cites 0, Cited by 0] [Section 4D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4D(1) in M.P. Vat Rules, 2006

(1)A memorandum of appeal to the Appellate Board shall be presented by the appellant in person or by an agent to the Registrar at the headquarters of the Appellate Board at Bhopal or to an officer authorised in this behalf by the Registrar, or sent by registered post addressed to the Registrar or to such officer.