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[Cites 0, Cited by 0] [Section 4C(2)] [Section 4C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4C(2)(v) in M.P. Vat Rules, 2006

(v)to check whether the appeal or appeals are barred by limitation and if so, intimate the appellant and place the matter before the Bench for orders;