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 1] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(10) in The Bhopal Debt Redemption Act, 1955 (10)"prescribed" means prescribed by this Act or by rules made thereunder;
