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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(19) in The M.P. General Clauses Act, 1957 (19)"imprisonment" means imprisonment of either description as defined in the Indian Penal Code (XLV of 1860);
