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 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(b) in The M.P. Government Central Libraries Rules, 1964 (b)It shall be at the discretion of the Director to grant permission on such terms and conditions he may consider proper or to refuse without assigning any reasons therefor.
