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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(1) in The M.P. Dharma Swatantrya Rules, 1969 (1)The intimation shall be sent to the District Magistrate of the district in which ceremony necessary for conversion has taken place within seven days after the date of such ceremony.
