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 24] [Entire Act] State of Madhya Pradesh - Subsection Section 24(1) in The M.P. Public Trusts Act, 1951 (1)Any person aggrieved by the decision of the Registrar under Section 23 may, within ninety days from the date of the decision apply to the Court to set aside the said decision.
