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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(a) in The M.P. Rajya Vitta Ayog Adhiniyam, 1994 (a)"Commission" means the State Finance Commission constituted by the Governor of Madhya Pradesh in pursuant to clause (1) of Article 243-1 of the Constitution;
