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 518] [Entire Act] State of Madhya Pradesh - Subsection Section 518(d) in Criminal Courts - Rules and Orders (d)Cases tried by a magistrate in which the final order is of discharge or acquittal or in which a complaint is dismissed under Section 204 (3) of the Code-1 year.
