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 288] [Entire Act] State of Madhya Pradesh - Subsection Section 288(7) in The M.P. Municipalities Act, 1961 (7)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (V of 1898), an offence punishable under this section shall be cognizable.
