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 55] [Entire Act] State of Madhya Pradesh - Subsection Section 55(7) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (7)No civil remedy for an act or omission under this Act is suspended or affected by reason that the act or omission is an offence under this Act.
