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

State of Madhya Pradesh - Subsection

Section 4B(5) in The M.P. Vat Act, 2002

(5)Subject to provisions of this Act, the Appellate Board shall have power to regulate its own procedure and the procedures of Benches thereof on all matters arising out of the exercise of its powers or of the discharge of its function, including the places at which the Benches shall hold their sittings.