Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

(1)With effect from such date as the State Government may, by notification, appoint in this behalf there shall be established for the purpose of this Act a Trustee Committee to be called the Madhya Pradesh Advocate's Welfare Fund Committee.