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 M.P. Rajya Mahila Ayog Adhiniyam, 1995 (1)The Commission may appoint such committees as may be necessary for dealing with such special issue as may be taken up by the Commission from time to time.
