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 16 in The M.P. Madhyastham Adhikaran Regulations, 1985 16. Issues. - It shall not be necessary to frame issued but the Tribunal or the Bench may do so for the sake of expediency in a particular case.
