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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(c) in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974 (c)"Claims Officer" means the Officer appointed by the State Government as Claims Officer for the purposes of Section 14;
