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 40 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 40. Offences to be bailable except under Chapter III and Section 19. - An offence under this Act, shall be bailable except offence under Chapter III and Section 19.
