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[Cites 0, Cited by 0] [Section 4C(2)] [Section 4C] [Entire Act]

State of Madhya Pradesh - Subsection

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

(iv)to point out defects in such appeals and applications to the parties requiring them to rectify by affording reasonable opportunity and if within the time so granted defects are not rectified, to obtain the orders of the Bench for the return of the appeals and applications;