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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(1) in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007 (1)The Director shall be the principal administrative officer and shall, subject to the control of the Chairperson, perform such duties as may be assigned to him by the Board.
