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 256] [Entire Act] State of Madhya Pradesh - Subsection Section 256(b) in The M.P. Municipal Corporation Act, 1956 (b)regulate the hours and manner of transport of any specified articles of food or drink within the City and prescribe the route by which such articles shall be carried;
