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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(b) in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963 (b)loan exceeding Rs. 1500/- but not exceeding Rs. 3000/- may be granted by the Collector on a solvent surety being furnished by the recipient.
