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 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972 (2)Every Inspector shall be deemed to be a public servant with in the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act XLV of 1860).
