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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(2) in The M.P. Chechak Tika Adhiniyam, 1968 (2)The Registrar shall enter in the book to be kept by him in the prescribed form minutes of all notices issued by him under sub-section (1).
