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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(3) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982 (3)The amount of contribution paid to the Board under sub-section (2) shall form part of the Fund and be applied as hereinafter provided.
