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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(1) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (1)Visiting Committee appointed under Section 14 shall consist of ten members of whom five including the Chairman shall be officials and five shall be non-officials.
