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 141] [Entire Act] State of Madhya Pradesh - Subsection Section 141(4) in The M.P. Public Health Act, 1949 (4)All such rules shall be published in the Gazette and shall, unless some later date is appointed, come into force on the date of such publication.
