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 4ZD] [Entire Act] State of Madhya Pradesh - Subsection Section 4ZD(7) in M.P. Vat Rules, 2006 (7)Where the order is ready in every respect and can be made available to the parties, the Bench may advance the date of pronouncement and put this information on the notice board, and the order shall be pronounced accordingly.
