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 29] [Entire Act] State of Madhya Pradesh - Subsection Section 29(9) in The M.P. Vidyut Sudhar Adhiniyam, 2000 (9)A notice under sub-section (7) or (8) shall be given by the procedure set out in clauses (a) and (b) of sub-section (7) of Section 28.
