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] [Entire Act] State of Madhya Pradesh - Section Section 3A in The M.P. Vat Act, 2002 3A. [ Appellate Authority. [Inserted by M.P. Act No. 12 of 2006.] - The State Government may, by order, appoint any officer not below the rank of Deputy Commissioner of Commercial Tax as Appellate Authority.]
