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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(5) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (5)The Committee shall tender its advice to the State Government within such period as the State Government may, for each Committee, specify in this behalf.']]Omitted.]
