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 80] [Entire Act] State of Madhya Pradesh - Subsection Section 80(5) in The M.P. Vanijyik Kar Adhiniyam, 1994 (5)All rules made under this Section shall, as soon as may be, after they are made, be laid on the table of Legislative Assembly.
