Section 47(2)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2)(b) in The M.P. Vat Act, 2002

(b)no order shall be revised by the Commissioner under this subsection where an appeal against such order is pending before the Appellate Deputy Commissioner or the Appellate Board or such appeal has been decided by the Appellate Board on merits.

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State of Madhya Pradesh - Subsection

Section 47(2)(b) in The M.P. Vat Act, 2002