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

State of Madhya Pradesh - Subsection

Section 4B(3) in The M.P. Vat Act, 2002

(3)The Chairman or any other member of the Appellate Board may, silling singly, dispose of any case which pertains to a dealer whose total turnover as computed by the Assessing Officer in the case does not exceed rupees sixty lacs and the Chairman may for the disposal of any particular case, constitute a Special Bench consisting of three or more members, one of whom shall necessarily be a judicial member and one an accountant member.