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 29] [Entire Act] State of Madhya Pradesh - Subsection Section 29(2) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007 (2)The General Council shall be competent to re-appropriate such amounts as may be necessary from one head to another and within such heads or minor heads.
