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 78] [Entire Act] State of Madhya Pradesh - Subsection Section 78(a) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (a)with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees; or with both; and
