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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(2) in Madhya Pradesh Gau-Bhains Vansh Prajnan Viniyaman Adhiniyam, 2019 (2)The provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) relating to search and seizure shall, as far as may be, apply to search and seizure under sub-section(1).
