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 5] [Entire Act] State of Madhya Pradesh - Section Section 431 in The M.P. Municipal Corporation Act, 1956 431. Publication of bye-laws and rules in Gazette and effect of such publication. - All bye-laws made and confirmed under this Act shall be published in the Gazette and shall thereupon have effect as if enacted in this Act.
