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

State of Madhya Pradesh - Subsection

Section 4D(2) in M.P. Vat Rules, 2006

(2)A memorandum of appeal sent by post under sub-rule (1) shall be deemed to have been presented to the Registrar or to the officer authorised by the Registrar, on the day on which it is received in the office of the Appellate Board at Bhopal, or, as the case may be, in the office of such officer.