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 30(5)] [Section 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(5)(d) in The M.P. General Clauses Act, 1957 (d)"Vindhya Pradesh Act" means a Vindhya Pradesh Act as defined in the Vindhya Pradesh General Clauses Act, 1953 (VI of 1953) and in force in the Vindhya Pradesh Region on the appointed day;