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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(3) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975 (3)If such person is non-resident in Bhopal, he shall be entitled to travelling allowance at the rates specified under sub-rules (2) to (6) under Rule 5.
