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 1] [Entire Act] State of Madhya Pradesh - Section Section 18 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 18. Appeal. - An appeal shall lie to the High Court against every decision of the Special Court made under section 17.
