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 356] [Entire Act] State of Madhya Pradesh - Subsection Section 356(1) in The M.P. Municipalities Act, 1961 (1)All rules for which provision is made in this Act, shall be made by the State Government and shall be consistent with this Act.
