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 31] [Entire Act] State of Madhya Pradesh - Subsection Section 31(d) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987 (d)all records and papers belonging to the Councils referred to in clause (b) shall vest in and be transferred to the Council established or deemed to be established under Section 3.
