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 34] [Entire Act] State of Madhya Pradesh - Subsection Section 34(8) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (8)The Vice-President shall, during and in respect of, the period while he is so acting as, or discharging the functions of, President, have all the powers of the President.
