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 33] [Entire Act] State of Madhya Pradesh - Subsection Section 33(4) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000 (4)The Council shall require and take from the Registrar or from any other officer such security for the due performance of his duties as the Council may deem necessary.
