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 40] [Entire Act] State of Madhya Bharat - Subsection Section 40(3) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 (3)Any judicial act done by a Civil Court on a day specified in the list shall not be, invalid by reason only of its having been done on that day.
