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 36(2)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2)(g) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(g)the manner in which tine effects and the money and valuables referred to in Section 18 shall be disposed of;