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 Pradesh - Subsection Section 23(i) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 (i)Offences punishable under sections [xxx] [Omitted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] 302, 303, 304, 307, 308, 325, 326, 327, 329, 331, 333, 363, 364, 365, 368, 369, 386, 387, 400 and [435] [Substituted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] of the Indian Penal Code, 1860 (XLV of I860)];
