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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(v) in M.P. Nagar Vikas Nidhi Niyam, 2001 (v)Undertaking responsibility for repayment of instalment of new loans being raised by urban local bodies under the tax receipts intercept mechanism.
