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] [Entire Act] State of Madhya Pradesh - Section Section 4 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 4. Persons authorised for purpose of sub-section (1) of Section 4. - The Superintendent of a certified institution or receiving centre shall be the person authorised for purposes of sub-section (1) of Section 4.
