Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(2) in The Bhilsa Ramlila Fair Act, 1956 (2)This fund shall not be utilised for any purpose other than that of the Ramlila or its fair or that of improving or developing the fair. The money of the fund shall be deposited either in a Schedule Bank or Co-operative Bank at Bhilsa.
