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State of Madhya Pradesh - Section

Section 13 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981

13. Minimum period of imprisonment.

- Notwithstanding anything contained in section 11 and 12 or any other law for the time being in force, minimum punishment with which a specified offence shall be punished shall be imprisonment for three years.