Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 6 in High Court of Madhya Pradesh Rules, 2008 (6)Taxation-(a)Central Excise Appeal........................... CEA(b)Foreign Exchange Management Appeal FEMA(c)Income Tax Appeal............................... ITA(d)Tax Reference................................... TR(e)Value Added Tax Appeal............................... VATA(f)Wealth Tax Appeal .............................. WTA(g)[ Other Tax Appeals............................... OTA] [Inserted by Notification No. 39-0.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).]
