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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(8) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974 (8)When a letter or telegram of petition is to or from the Central or another State Government, it shall be forwarded through the Government.
