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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(1) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978 (1)The Board shall have and maintain its own fund, and all receipts of the Board shall be credited thereto and all payments by the Board shall be made therefrom.
