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 28] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Accommodation Control Act, 1961

(2)The Government may, by notification, exempt from all or any of the provisions of this Act any accommodation which is owned by any educational, religious or charitable institution or by any nursing or maternity home, the whole of the income derived from which is utilised tor that institution or nursing home or maternity home.