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 42] [Entire Act] State of Madhya Pradesh - Subsection Section 42(3) in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982 (3)All bye-laws after they have been confirmed by the Commissioner shall be put up on the notice board of the Mandir.
