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 176] [Entire Act] State of Madhya Pradesh - Subsection Section 176(a) in Criminal Courts - Rules and Orders (a)the accurately is liable to a sentence which cannot be passed except on proof of a previous conviction, and
