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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(c) in The M.P. Dharma Swatantrya Rules, 1969 (c)"Intimation" means the intimation with respect to conversion required to be given under sub-section (1) of Section 5 of the Adhiniyam.
