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 13 in The Bhilsa Ramlila Fair Act, 1956 13. Rules. - The Government may, from time to time, make rules for carrying out the purposes of this Act, Such rules shall be subject to their previous publication in the Gazette.
