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 15B] [Entire Act] State of Madhya Pradesh - Subsection Section 15B(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (2)The Court of Sessions may confirm, reverse or modify any final order of consequential nature passed by the Appellate Authority shall be excluded.
