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 104] [Entire Act] State of Madhya Pradesh - Subsection Section 104(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (3)No bye-law made by the Board shall come into force until it has been confirmed by the State Government with or without modification.
