Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

(2)Subject to such procedure as may be prescribed and after such further enquiry as the appellate authority may deed fit, it may either affirm, vary or reverse the order of the Inspecting Officer :Provided that it shall not vary or reverse any order unless notice has been served on the parties interested and an opportunity of being heard is given to them.