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 108] [Entire Act] State of Madhya Pradesh - Subsection Section 108(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (2)Every such suit shall be dismissed unless it is instituted within six months from the date of the accrual of the alleged cause of action.
