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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(2) in The M.P. Local Authorities (Electoral Offences) Act, 1964 (2)Any person who contravenes the provisions of sub-section (1) shall he punishable with imprisonment for a term which may extend to three months or with fine or with both.
