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 41] [Entire Act] State of Madhya Pradesh - Subsection Section 41(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (2)The Board of Arbitration shall follow such procedure in the proceeding before it and follow such principles in apportioning the cost of proceedings as may be prescribed.
