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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(10) in The M.P. Vat Act, 2002

(10)In the case of an order passed by the Appellate Authority, such order, subject to the provisions of sub-sections (2) and (3) of this section or sub-section (1) of Section 47, as the case may be, shall be final and in the case of an order passed by the Appellate Board, such order, subject to the provisions of Section 53, shall be final.]