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 131A] [Entire Act] State of Madhya Pradesh - Subsection Section 131A(1) in The M.P. Municipal Corporation Act, 1956 (1)The Corporation shall, at its first meeting in each financial year or as soon as may be at any meeting subsequent thereto, constitute a Municipal Accounts Committee.
