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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(b) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982 (b)[ of the persons appointed under Section 17 shall be such as may be determined by the Board by Regulations made under Section 33-A.] [Substituted by M.P. Act No. 11 of 1996.]
