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] [Entire Act] State of Madhya Pradesh - Section Section 47 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 47. Powers of President and Vice. - President of the Board.-The President and Vice-President of the Board shall exercise such powers as may be prescribed.Chapter-IX Penalty
