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State of Madhya Pradesh - Section

Section 63 in M.P. Vat Rules, 2006

63. Supply of copy of order to the appellant and the officer concerned.

- A copy of the order passed by the Appellate Authority or the Appellate Board in appeal shall be supplied free of cost, to the appellant and one copy shall be sent to the officer, whose order forms the subject matter of the appeal, and to the Commissioner.