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 24] [Entire Act] State of Madhya Pradesh - Subsection Section 24(2) in The M.P. Rajya Suraksha Adhiniyam, 1990 (2)If any person contravenes any order made under sub-section (1), he shall be punishable with imprisonment for a term which may extend to three years or with line or with both.
