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] [Entire Act] State of Madhya Bharat - Section Section 32 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 32. Finality of appellate decree of District Court. Subject to the provisions of sections 31 and 34 an appellate decree of a District Court shall be final,
