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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (5)The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1973 (Act No. II of 1974), shall, so far as may be, apply to a search under sub-section (4).
