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 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(1) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (1)The State Government may, by notification, and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.
