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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(1) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987 (1)An election under clause (a) of sub-section (1) of Section 4 shall be conducted by the Council in accordance with such rules as may be made by the State Government in this behalf.
