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 2] [Entire Act] State of Madhya Bharat - Subsection Section 2(i) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 (i)[Subs., ibid., for cls. (i) and (ii)]" Bhopal" means the territories which, immediately before the 1st November, 1956 , were comprised in the Part C State of Bhopal;
