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 45(6)] [Section 45] [Entire Act] State of Madhya Pradesh - Subsection Section 45(6)(h) in The M.P. Vanijyik Kar Adhiniyam, 1994 (h)The penalty imposed under clause (c) shall be without prejudice to any other action under any other provisions of this Act.