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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(3) in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013 (3)in the event of temporary absence of the Chairperson, the Government may nominate one of the Members to chair the meetings of the Commission.
