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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2) in The M.P. Vat Act, 2002

(2)[ The Commissioner may transfer any proceeding or class of proceedings under Section 46 from an Appellate Authority appointed under Section 3-A to any other Appellate Authority, and intimation about the transfer of any such proceeding or proceedings shall be sent to the dealer.] [Inserted by M.P. Act No. 11 of 2010.]