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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(2) in The M.P. State Aid to Industries Act, 1958 (2)No act of the Committee shall be deemed to be invalid by reason only that the number at the time of the performance of such act was less than the number provided under Section 4.
