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 108] [Entire Act] State of Madhya Pradesh - Subsection Section 108(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (3)Nothing in this section shall be deemed to apply to any suit instituted under Section 38 of the Specified Relief Act, 1963 (No. 47 of 1963).
