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] [Entire Act] State of Madhya Pradesh - Section Section 3 in The Commissions of Inquiry (Madhya Pradesh Amendment) Act, 1966 3. Repeal. - The Commission of Inquiry (Madhva Pradesh Amendment) Ordinance, 1966 (No. 8 of 1966) is hereby repealed.
