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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(2) in The M.P. Public Trusts Act, 1951 (2)On receipt of any copy of entries under sub-section (1), the [Collector] [Substituted by M.P. A.O. 1956.] shall cause the particulars in such entries to be entered in a register prescribed in that behalf.
