Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(5) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(5)Any agreement relating to any transaction of the nature described in sub-section (1), (2), (3) or (4) unless made with, or subject to the provisions contained in the said provisions, shall be void.