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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(1) in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 (1)Every financial establishment, about business in the area of jurisdiction of Competent Authority, shall intimate the Competent Authority to that effect.
