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 68] [Entire Act] State of Madhya Pradesh - Subsection Section 68(1) in The M.P. Cinemas (Regulation) Rules, 1972 (1)In all cases in which it is desired to install temporary lighting, seven day's notice shall be given to the Electrical Inspector in writing before it is desired to commence the work.
