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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (2)All payments made under sub-rule (1) shall be credited by the Court into Government Treasury as Miscellaneous receipts to Government.
