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 44] [Entire Act] State of Madhya Bharat - Subsection Section 44(b) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 (b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Ordinance so repealed; or
