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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(4) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976 (4)The State Government may, from time to time, increase the authorised capital of the Nigam to such extent as the State Government may deem necessary.
