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(b) in The M.P. Chechak Tika Adhiniyam, 1968 (b)Criminal Court has directed imprisonment in default of payment of fine for a term which, if the fine be not sooner paid, will exceed one month; or
