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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(5) in M.P. Vat Rules, 2006

(5)The memorandum of second appeal and appeal to High Court shall be in duplicate and shall be presented by the appellant or by his agent to the Registrar or Clerk of the Court of the Appellate Board or the Registrar of the High Court during office hours at the Appellate Board's or the High Court's Headquarters or sent to it by registered post.