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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(5) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012 (5)The Special Public Prosecutor shall have to reply within a maximum period of 15 days from service of statement of defence upon him.
