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State of Madhya Pradesh - Section

Section 4Z in M.P. Vat Rules, 2006

4Z. Additional evidence to be submitted to the Appellate Board.

- If the document is directed to be produced or witness examined or evidence adduced before any Commercial Tax Authority, he shall comply with the directions of the Appellate Board and after compliance send the document, the record of the deposition of the witness or the record of the evidence adduced, to the Appellate Board.