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 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(1) in Madhya Pradesh Gau-Bhains Vansh Prajnan Viniyaman Adhiniyam, 2019 (1)Any person who contravenes or violates any provisions of this act or rules made thereunder, shall be punishable with a fine up to one lakh rupees or with rigorous imprisonment up to one year or both.
