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 103] [Entire Act] State of Madhya Pradesh - Subsection Section 103(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (3)No regulation or its cancellation or modification shall have effect until the same shall have been approved and confirmed by the State Government.
