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] [Entire Act] State of Madhya Pradesh - Section Section 26 in The M.P. State Aid to Industries Rules, 1959 26. In cases in which the conditions under which loans or grants have been made, have not been fulfilled; no profit shall be appropriated without the sanction of the State Government.
