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State of Madhya Pradesh - Section

Section 4Q in M.P. Vat Rules, 2006

4Q. Date and place of hearing of appeal, how fixed.

- The date and place of hearing of the appeal shall be fixed with reference to the current business of the Appellate Board and the time necessary for the services of the notice of appeal, so as to allow the parties sufficient time to appear and be heard in support of or against the appeal.