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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954 (2)The offences under above the sub-section shall be cognizable by police and non-compoundable.
