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 224] [Entire Act] State of Madhya Pradesh - Subsection Section 224(a) in Criminal Courts - Rules and Orders (a)all offences punishable with imprisonment for life or with imprisonment extending to a term of ten years or upwards but not punishable with death, and
