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 1] [Section 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(c) in The M.P. General Clauses Act, 1957 (c)affect any right, privilege, obligation or liability, acquired, accrued or incurred under any enactment so repealed; or
