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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(5) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959 (5)[ A certificate issued under clause (b) of sub-Section (1) shall be valid for ten days from the date of its issue.] [Inserted by M. P. Act No. 22 of 1961 Section 2.]
