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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(i) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (i)[ "resident audit" means concurrent or pre-audit of expenditure and review of receipts] [Inserted by M.P. Act No. 20 of 1979.].
