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] [Entire Act] State of Madhya Pradesh - Section Section 33 in The Central Provinces Debt Conciliation Rules, 1933 33. The Board shall submit through the Deputy Commissioner, to the local Government, a monthly progress return in Form No. V appended to these rules.
