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 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(f) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978 (f)the provisions of Sections 10 and 25 of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958), shall apply to repeal under clause (a) in respect matters not provided herein.
