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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(2) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973 (2)The sentence of imprisonment ordered under sub-section (1) shall be executed in the same manner as a sentence passed under Section 6.
