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 79] [Entire Act] State of Madhya Pradesh - Subsection Section 79(2) in The M.P. Panchayat Nirvachan Niyam, 1995 (2)The provisions of Rules 76 and 77 shall apply so far as may be practicable to such further counting.
