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 41] [Entire Act] State of Madhya Bharat - Subsection Section 41(h) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 (h)determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed.
