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 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (2)A copy of the proceeding of each meeting of the committee and all such suggestions shall be sent to the Chief Inspector with such remarks as the Superintendent may desire to offer.
