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 86] [Entire Act] State of Madhya Pradesh - Subsection Section 86(3) in The M.P. Cinemas (Regulation) Rules, 1972 (3)A report of any fire or alarm of fire, however, slight shall be at once sent to the fire brigade.
