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 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(3) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (3)The amount so collected shall be credited to a Government treasury by a challan and shall be spent in the manner and for the purposes specified in sub-rule (5) of Rule 18.
