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 69] [Entire Act] State of Madhya Pradesh - Subsection Section 69(4) in The M.P. Extension of Laws Act, 1958 (4)On the date appointed under sub-section (3), the Madhya Pradesh Statutory Bodies (Regional Constitution) Act, 1956 (XVII of 1956) shall, so far as it relates to this Act, stand repealed.
