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

State of Madhya Pradesh - Subsection

Section 4(4) in The M.P. Vanijyik Kar Niyam, 1995

(4)In the event of difference of opinion between the two members, the appeal shall be heard and decided by the Full bench. In case any member of the Tribunal, in deciding any case pending before him, has a difference of opinion about any earlier judgement passed by a single member or a bench then he shall refer the case to the Full bench.