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 41] [Entire Act] State of Madhya Pradesh - Subsection Section 41(4) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (4)Save as provided in this section and any rules made thereunder, nothing in any law for the time being in force shall apply to the arbitrations under this section.
