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 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(2) in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982 (2)On the payment of such sum of money the suspended person if in custody shall be discharged and no further proceedings shall be taken against such person.
