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 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(vi) in The M.P. Sthaniya Nidhi Sampariksha Niyam, 1974 (vi)any other cases of material impropriety or irregularity such as abnormal delay in making payments or in realising taxes, etc;
