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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(1) in The Bhilsa Ramlila Fair Act, 1956 (1)All moneys realized by or income accruing to the Bhilsa Ramlila Fair Committee shall be credited to a fund to be called the Bhilsa Ramlila Fund.
