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 29] [Entire Act] State of Madhya Pradesh - Subsection Section 29(4) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978 (4)The State Government may, by notification, cancel any regulation which it has approved and, thereupon, the regulation shall cease to have effect.
