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 4] [Entire Act] State of Madhya Pradesh - Section Section 6 in The Bhopal Debt Redemption Act, 1955 6. Abolition of Tribunal. - The State Government may, at any time, by a notification in the Official Gazette, abolish a Tribunal constituted under Section 5.
