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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(f) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (f)has directly or indirectly by himself or by any other partner, any share or interest in any contract or employment with, by or on behalf of, the Board; or
