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State of Madhya Pradesh - Section

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

4J. Rejection or amendment of memorandum of appeal.

- The Appellate Board may reject a memorandum of appeal, if it is not in the prescribed form or return it for being amended within such time as it may allow. On presentation after such amendment, the memorandum shall be signed and dated by the officer competent to make an endorsement under Rule 4-E.