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 13(2)] [Section 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(2)(f) in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012 (f)any other matter for which, no provision has been made in the Act and for which provision is, in the opinion of the State Government, necessary.