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 21A] [Entire Act] State of Madhya Pradesh - Subsection Section 21A(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (3)The provisions of sub-section (1) shall apply mutatis mutandis in relation to recall of a Panch.
