Section 54(3)(a) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(3)(a) in The M.P. Vat Act, 2002

(a)The provisions of sub-section (1) and sub-section (2) shall apply to the rectification of a mistake in any order passed by the Appellate Board or passed by the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2000.] as they apply to the rectification of a mistake by the Commissioner.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 54(3)(a) in The M.P. Vat Act, 2002