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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(4) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978 (4)All moneys forming part of the fund of the Board shall be deposited in such manner as the State Government may, by a special or general order, direct.
