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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(2) in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995 (2)No Panchayat vehicle shall be taken outside the jurisdiction of the concerned Panchayat without the written permission of Divisional Commissioner.
