Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2) in The M.P. Vishesh Sashastra Bal Niyam, 1973

(2)All representations, oral and written, shall be made through the proper channel provided that an officer shall be entitled to ask for a 'peshi' of the Commandant or any other Superior Officer if no orders are passed within a reasonable time by any officer on his representation.