Legal Document View

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
[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2)(b) in The M.P. Reorganisation Act, 2000

(b)provide for any action to be taken on any matter arising out of the said reports.