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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(3) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (3)[] [Renumbered by M.P. Act No. 20 of 1994 (w.e.f. 8-6-1994).] All rules made under this section shall be laid on the table of the Legislative Assembly.
