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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(6) in The M.P. Vanijyik Kar Niyam, 1995

(6)The memorandum of appeal or an application for reference under Section 70 shall be presented by the appellant or the applicant or by his agent to the Registrar or Clerk of Court of the Tribunal during office hours at the Tribunal's headquarters or sent to the Tribunal by registered post.