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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(h) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982 (h)[ "year" means a period commencing from the 1st April and ending on the 31st March.] [Substituted by M.P. Act No. 22 of 1989.]
