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] [Entire Act] State of Madhya Pradesh - Section Section 11 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973 11. Offences under the Act to be [non-cognizable] [Substituted for 'cognizable' by M.P. Act No. 16 of 2008.]. - All offences under this Act shall be [non-cognizable] [Substituted for 'cognizable' by M.P. Act No. 16 of 2008.].
