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 28(2)] [Section 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(2)(c) in The M.P. Rajya Suraksha Adhiniyam, 1990 (c)for requiring any person or class of persons in such place or area to carry such documentary evidence of identity as may be prescribed; and