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 31] [Entire Act] State of Madhya Pradesh - Subsection Section 31(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000 (1)All interim or final orders passed and directions given by the Commission shall be enforceable in law as if it is a decree passed by a Civil Court.
