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 18A] [Entire Act] State of Madhya Pradesh - Subsection Section 18A(4) in The M.P. Co-Operative Societies Act, 1960 (4)The official assignee shall be paid such remuneration and allowances as may be prescribed.
