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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(4) in The Gwalior Vyapar Mela Pradhikaran Adhiniyam, 1996 (4)All non-official members shall be nominated by the State Government and shall hold office for a term of three years from the date they assume charge.
