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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (2)It shall also be the duty of the Committee to advise the State Government on such other matters as may be referred to it by the State Government.
