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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in M.P. Vat Rules, 2006

(4)The authorities specified in clauses (c) to (g) of sub-section (1) of Section 3 shall be subordinate to the Additional Commissioner and the Appellate Authority (other than Deputy Commissioner) and the Additional Commissioner and the Appellate Authority shall be subordinate to the Commissioner.