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[Cites 0, Cited by 4] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(1) in The M.P. Vat Act, 2002

(1)An appeal shall lie to the High Court from every order passed by the Appellate Board, in appeal under [sub-sections (2) and (3)] [Substituted by M.P. Act No. 12 of 2006.] of Section 46 if the High Court is satisfied that the ease involves a substantial question of law.