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 25(2)] [Section 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(2)(d) in The M.P. Vanijyik Kar Niyam, 1995 (d)is convicted of an offence punishable under the Act, or under any earlier law.