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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(1) in The Bhilsa Ramlila Fair Act, 1956 (1)The Secretary of the Bhilsa Ramlila Fair Committee shall be appointed by the Government. Other Officials of the Committee may be appointed by the Committee in accordance with the bye-laws made in this behalf by the Committee.
