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 4B] [Entire Act] State of Madhya Pradesh - Subsection Section 4B(1) in M.P. Vat Rules, 2006 (1)Subject to the provisions of Section 4-B, a Bench shall hear and determine such appeals and applications made under the Act as the Chairman may by general or special order direct.
