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[Cites 0, Cited by 0] [Section 43A(2)] [Section 43A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43A(2)(b) in M.P. Vat Rules, 2006

(b)a proof of the dispute being pending before the High Court on the date of filing of the application, if application is made under clause (i) of sub-section (1) of Section 24-B;