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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(7) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (7)The Fund shall be operated by the Superintendent as the controlling and disbursing officer, and shall be responsible for the proper maintenance of the accounts of the Fund.
