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 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(vii) in High Court Rules and Orders In M.P. (vii)an appeal under Section 377, Cr PC, 1973 against an accused who has been sentenced to undergo imprisonment for a period of five years or more;
