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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(2) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015 (2)The fee received under sub-section (1) shall be credited to the Consolidated Fund in such manner as may be prescribed.
