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 4 in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963 4. Jurisdiction of Depots. - The jurisdiction of each text Book Depot for the purpose of sale of Text Books shall be as detailed below :-(a)Government Nationalised Text Books Depot, Ibrahimpura, Bhopal :-The districts of (1) Sehore, (2) Raisen, (3) Vidisha, (4) Hoshangabad, (5) Betul, (6) Raigarh, (7) Shajapur, (8) Chhindwara, (9) Sagar, and (10) Damoh.(b)Government Nationalized Text Books Depot, Gorkhi Palace, Gwalior :-The districts of (1) Gwalior, (2) Bhind, (3) Morena, (4) Shivpuri, (5) Guna, (6) Datia, (7) Panna, (8) Chhatarpur and (9) Tikamgarh.(c)Government Nationalised Text Books Depot, Government Press, Rajbada, Indore :-The districts of (1) Indore, (2) Ratlam, (3) Ujjain, (4) Mandsaur, (5) Dewas, (6) Dhar, (7) Jhabua, (8) Nimar (Khargone), and (9) Nimar (Khandwa).(d)The Government Nationalised Text Books Depot, 407 (old)/1020 (New) Napier Town, Jabalpur :-The Districts of (1) Jabalpur, (2) Rewa, (3) Sidhi, (4) Satna, (5) Sahahdol, (6) Mandla, (7) Seoni, (8) Bhalaghat, and (9) Narsinghapur.(e)Government Nationalized Text Books Depot, Masonic Lodge, Raipur :-The districts of (1) Raipur, (2) Bastar, (3) Durg, (4) Bilspur, (5) Raigarh, and (6) Surguja.
