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 33] [Entire Act] State of Madhya Pradesh - Subsection Section 33(1) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000 (1)The Council shall, with the prior approval of the State Government, appoint a Registrar who shall act as Secretary of the Council.
