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 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(4) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982 (4)The Nigam shall comply with such direction as the State Government may alter perusal of the report of the auditor think fit to issue.
