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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(b) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (b)the amount of any deficiency or loss which appears to have been caused by the gross negligence or misconduct of any person;
