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 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(3) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972 (3)They shall [come into force on such date] [Came into force on 1st May, 1976 vide MP Gazette Part I, dated 18-6-1976, P. 1030.] as the State Government may, by notification appoint.
