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 4ZC in M.P. Vat Rules, 2006 4ZC. Proceedings before the Appellate Board. - The proceedings before the Appellate Board shall be open to the public. However, the Appellate Board may, in its discretion, direct that proceedings before it in a particular case will not be open to the public.
