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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(b) in The M.P. Reorganisation Act, 2000 (b)after entry 25, the following entry shall be inserted, namely : "26. Chhattisgarh. - The territories specified in Section 3 of the Madhya Pradesh Reorganisation Act, 2000."
