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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(12) in Madhya Pradesh Gau-Bhains Vansh Prajnan Viniyaman Adhiniyam, 2019 (12)The Authority shall appoint an officer for the purpose of Section (3) of Section 22.
