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] [Entire Act] State of Madhya Pradesh - Section Section 14 in The M.P. Water Supply Rules 14. Plumber to obtain licence. - No person shall execute or permit to execute any alteration or repairs or fitting lo water pipes or house connections unless he has obtained a licence from officer-in-charge of the water works.
