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 14 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978 14. Sanction of programme. - The State Government may approve the programme submitted by the Board subject to such modification as may be considered necessary.
