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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(1) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (1)The State Government may, by notification declare that the accounts of such local authority, as may be specified in the notification shall be subject to audit under this Act.
