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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(2) in The M.P. Riverine Fisheries Rules, 1972 (2)Fish, being a perishable commodity, shall be auctioned immediately after its seizure and money so received shall be deposited in suspense account pending decision of the case.
