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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(b) in The M.P. Rajya Suraksha Adhiniyam, 1990 (b)twice, of an offence under Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956); or
