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] [Entire Act] State of Madhya Pradesh - Section Section 9 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974 9. Secretary to be Controlling Authority. - The Secretary of the Board shall be the controlling authority in respect of payment of allowances under this Chapter.
