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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(b) in The M.P. Economiser Rules, 1959 (b)Attendance during hearing of appeals. - Under orders of the Chief Inspector, an Inspector shall attend before the Chief Inspector or the appellate authority during the hearing of an appeal with regard to an economiser under his charge.
