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 23] [Entire Act] State of Madhya Bharat - Subsection Section 23(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 (2)Any person on whom powers are conferred under sub- section (1) shall be deemed for the purposes of this Act to be a Subordinate Judge or a Munsiff, as the case may be.
