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 40] [Entire Act] State of Madhya Pradesh - Subsection Section 40(8) in The M.P. Vishesh Sashastra Bal Niyam, 1973 (8)Law relating to unlawful assemblies, their dispersal powers of the police to arrest and definition of theft, house breaking, riot, robbery, dacoity, right of private defence.
