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] [Entire Act] State of Madhya Pradesh - Section Section 4K in M.P. Vat Rules, 2006 4K. Who may be joined as respondent in an appeal by the Commissioner. - In an appeal by an appellant under sub-section (2) of Section 46, the Commissioner shall be made a respondent to the appeal.
