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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(1) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (1)The Governor may, by notification, make rules for the purpose of carrying into effect the provisions of this Act.
