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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in M.P. Nagar Vikas Nidhi Niyam, 2001 (b)"Fund" means the fund created under these Rules which includes the amount deposited in the Devolution Account, Infrastructure Account and the Repayment Account;
