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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(g) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982 (g)maintain such forms, registers and other records as may be prescribed, from time to time, and do all correspondence relating to the Trustee Committee;
