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State of Madhya Pradesh - Section

Section 4P in M.P. Vat Rules, 2006

4P. Date and place for hearing of appeal.

(1)The Appellate Board shall send notice to the parties specifying the date and place of hearing of the appeal and send a copy of the memorandum of appeal to the respondent either before or with such notice.
(2)The issue of the notice referred to in sub-rule (1) shall not by itself be deemed to mean that the appeal has been admitted.