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[Cites 0, Cited by 0] [Section 4G] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4G(1) in M.P. Vat Rules, 2006

(1)Every memorandum of appeal shall be in duplicate and shall be accompanied by two authenticated copies of the order appealed against and a copy of the Challan in Form 26 or e-Report in Form 26-A in proof of payment of the amount required to be paid, in accordance with the provisions of sub-section (6) of Section 46.