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 427] [Entire Act] State of Madhya Pradesh - Subsection Section 427(20) in The M.P. Municipal Corporation Act, 1956 (20)Standard of water used in aerated waters, etc. - the control of the manufacture preparation or sale of aerated water or of cordials;
