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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(v) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (v)do or omit to do any act with intent to cause to himself any illness, injury or disability;
