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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(3) in The M.P. Cotton Ginning and Pressing Factories Rules, 1962 (3)Every such complaint shall be accompanied by a treasury receipted challan showing that the prescribed fee has been credited into a Government treasury.
