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 37] [Entire Act] State of Madhya Pradesh - Subsection Section 37(b) in The Central Provinces Court of Wards Act, 1899 (b)if the order is that of a Deputy Commissioner, to the [Commissioner] [See the Central Provinces and Berar Commissioner's (Construction of References) Act, 1948 (LXI of 1948).];
