Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(5) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(5)All public officers having custody of any record, register, report or other documents relating to the Mandir or any movable or immovable property thereof shall furnish shall copies of or extracts from the same as may be required by the Administrator.