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[Cites 0, Cited by 0] [Section 4C(2)] [Section 4C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4C(2)(viii) in M.P. Vat Rules, 2006

(viii)to ensure that sufficient number of cases are fixed before the Bench or Benches under the directions of the Chairman or senior member, as the case may be;