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] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(11) in The M.P. Vat Act, 2002 (11)The Chairman or any member ceasing to hold office shall not be eligible to appear, act or plead before any authority appointed under the Act.] [Inserted by M.P. Act No. 20 of 2010.]
