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 14A] [Entire Act] State of Madhya Pradesh - Subsection Section 14A(3) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982 (3)A copy of the report, as approved by the Board, shall be sent to the State Government duly signed by the Secretary.
