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(a) in The M.P. Accommodation (Requisition) Act, 1948 (a)require any person to furnish the requisitioning authority such information in his possession relating to the accommodation as may be specified;
