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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(e) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987 (e)to the payment of any expenses incurred by the Council in carrying out the provisions of this Act and the rules and the regulations made thereunder.
