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 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(iii) in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999 (iii)who, obstructs any toll-collector or lessees of a public ferry or any of his assistants, in any way in execution of their,duty under these rules, or
