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 46] [Entire Act] State of Madhya Pradesh - Subsection Section 46(2) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000 (2)The State Government, on receiving regulations for sanction may sanction them subject to such modification as it may think fit or return them to the Council for reconsideration.
