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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(4) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978 (4)A contract not executed in accordance with the provisions of this section and the rules made thereunder in this behalf shall not be binding on the Board.
