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] [Entire Act] State of Madhya Pradesh - Section Section 12 in The M.P. Govansh Vadh Pratishedh Adhiniyam, 2004 12. Rehabilitation. - The State Government shall, after coming into force of this Act, make rules for the economic rehabilitation of such person, if any, to be directly affected.
