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[Cites 0, Cited by 4] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(3) in The M.P. Vat Act, 2002

(3)Any order passed by the Commissioner under sub-sections (1) and (2) shall have a prospective effect and shall be binding on the authorities referred to in Section 3 in all proceedings under this Act except appeals.Chapter - XIV Power To Make Rules, Repeal and Saving, Transitory Provisions and Power To Remove Difficulties