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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(1) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968 (1)The State Government may appoint for each group a Zonal Officer who shall be a person not below the rank of an Assistant Inspector-General of Police.
