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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(4) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987 (4)The Council shall require and take from the Registrar, or from any other employee, such security for the due performance of his duties as the Council deems necessary.
