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 5] [Section 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(1) in The M.P. Public Trusts Act, 1951 (1)No suit to enforce a right on behalf of a public trust which has not been registered under this Act shall be heard or decided in any Court.
