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 22A] [Entire Act] State of Madhya Pradesh - Subsection Section 22A(3) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (3)Even notification issued under sub-section (1) or sub-section (2) shall, as soon as may be, after it is issued, be laid on the table of the Legislative Assembly],
