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 38] [Entire Act] State of Madhya Pradesh - Subsection Section 38(f) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002 (f)not being authorised by the Committee or the Administrator interferes with the movements of person or with any regulatory measures therefor within the premises of the Mandir; or
