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 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(6) in The M.P. Vidyut Sudhar Adhiniyam, 2000 (6)An exemption, unless previously revoked, shall continue in force for such period as may he specified in or determined by or under the order granting the exemption.
