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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(e) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972 (e)prescribed the period within which it shall not be lawful to plant the specified crop or to allow a specified crop to remain in the whole or in portion of the affected area.
