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 4G] [Entire Act] State of Madhya Pradesh - Subsection Section 4G(3) in M.P. Vat Rules, 2006 (3)The Appellate Board may in its discretion accept a memorandum of appeal which is not accompanied by all or any of the documents referred to in sub-rule (1).
