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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(3) in The Bhilsa Ramlila Fair Act, 1956 (3)The fund shall be operated upon under the signatures of the Chairman of the Bhilsa Ramlila Fair Committee or under that of the Secretary of the Committee if specially authorised in this behalf by the Chairman.
