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 23A] [Entire Act] State of Madhya Pradesh - Subsection Section 23A(2) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968 (2)No bail shall be granted by any Court under this section unless prosecution has been afforded reasonable opportunity of being heard in the matter.]
