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 289] [Entire Act] State of Madhya Pradesh - Subsection Section 289(3) in The M.P. Municipal Corporation Act, 1956 (3)An offence under this section shall be deemed to be a cognizable offence for the purposes of Sections 149, 150 and 151 of the said Code.
