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 518] [Entire Act] State of Madhya Pradesh - Subsection Section 518(b) in Criminal Courts - Rules and Orders (b)Cases tried by a Magistrate in which the final order imposes or maintains a substantive sentence of imprisonment for more than 2 years-7 years.
