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 70] [Entire Act] State of Madhya Pradesh - Subsection Section 70(7) in The M.P. Vanijyik Kar Adhiniyam, 1994 (7)The cost of reference under this Section, including the disposal of the fee referred to in sub-section (1) shall be in the discretion of the Court.
