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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(5) in The M.P. Borstal Act, 1928 (5)An appeal shall not lie under sub-section (3) or sub-section (4) against a conviction or any finding of fact but only on the ground that the order appealed against is illegal, or unduly severe.
