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 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(3) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973 (3)It shall come into force in such area and on such date as the State Government may, by notification, appoint, and different dates may be appointed for different areas.
