Section 4(3) in The M.P. Vanijyik Kar Adhiniyam, 1994
(3)Subject to the previous approval of the State Government, the [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] may, from, time to time, make regulations consistent wit the provisions of this Act regulating the procedure and disposal of its business.
