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 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(c) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968 (c)shamefully abandons or delivers up any post, guard building, fortification or property which is committed to his charge, or which it is his duty to defend; or
