Legal Document View

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
[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(2)(v) in The M.P. Vanijyik Kar Niyam, 1995

(v)whether a report was made to the police authorities or to the Collector or any Magistrate, if so when;