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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(5) in The M.P. Highway Act, 1936 (5)In making any rule, the State Government may direct that a breach thereof shall be punishable with fine which may extend to twenty-five rupees, or in the case of a second or subsequent breach, to fifty rupees.
