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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(3) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982 (3)The Chairman or in his absence, one of the Vice Chairman shall preside over a meeting of the Trustee Committee.
