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] [Entire Act] State of Madhya Pradesh - Section Section 45 in The M.P. Shops and Establishments Act, 1958 45. [ Contravention of Section 10. [Substituted by M.P. Act No. 19 of 1967.] - If any person contravenes the provisions of Section 10, he shall, on conviction, be punished with fine which may extend to [one hundred rupees.]
