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 58] [Entire Act] State of Madhya Pradesh - Subsection Section 58(2) in M.P. Minor Mineral Rules, 1996 (2)Notwithstanding whenever under sub-rule (1), a review on any matter is pending with the State Government, no authority subordinate to it shall take any action in the matter.
