Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4ZB] [Entire Act] State of Madhya Pradesh - Subsection Section 4ZB(3) in M.P. Vat Rules, 2006 (3)Notwithstanding anything contained hereinabove, the Appellate Board may in its discretion, direct such costs to be deposited in any other manner as it deems fit.
