Legal Document View

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
[Cites 0, Cited by 0] [Section 29A(2)] [Section 29A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29A(2)(a) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(a)all properties, funds and the dues which are vested in or realizable by the Board shall vest in and be realised by the State Government;