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 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(3) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987 (3)It shall [come into force on such date] [W.e.f. 2-5-1988; vide Notification No. 1301-X-III-88, dated 29-4-1988.] as the State Government may, by notification, appoint.
