Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(3) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

(3)The State Government shall, as soon as may be, after the receipt of such report, cause such report and the audit report received under Section 29 to be laid on the table of Legislative Assembly.Chapter-VIII Miscellaneous