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 5 in The M.P. State Aid to Industries Rules, 1959 5. The Director shall cause to be maintained a register in Form I for all loans granted and another register in Form II for all other forms of State Aid granted under the Act.
