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 430] [Entire Act] State of Madhya Pradesh - Subsection Section 430(3) in The M.P. Municipal Corporation Act, 1956 (3)The Government may cancel its confirmation of any such bye-law and thereupon the bye-laws shall cease to have effect.
