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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(3) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984 (3)[ The licence shall be valid for three calendar years for which it was issued.] [Substituted by Notification No. F-30-24-91-X-3, dated 29-3-1993.]
