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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(ii) in M.P. Farmers' Organisation Rules, 1999 (ii)the Auditor so appointed shall be a person of repute in the area of operation of the Farmers' Organisation, who has reasonable knowledge in accounts;
