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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(3) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972 (3)Any vehicle requisitioned under this section may he used or dealt with in such manner as may appear to the officer requisitioning the vehicle to be necessary or expedient.
