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] Bhopal State - Section Section 38 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) 38. Payments will become due on the date noted in the certificate issued under Rule 35 or on the next working date if that date happens to be a holiday.
