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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(1) in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 (1)An appeal against the order passed by the Special Court may be preferred to the High Court within thirty days from the date of the order.
