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(3) in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013 (3)The Chairperson and the Members of the Commission shall be appointed by the Government on the recommendation of the Selection Committee constituted under section 5.
