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 62] [Entire Act] State of Madhya Pradesh - Subsection Section 62(5) in The M.P. Vanijyik Kar Adhiniyam, 1994 (5)The provisions of sub-sections (4) and (6) of Section 61 shall, mutatis mutandis, apply to appeals filed under sub-section (4).
