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 127] [Entire Act] State of Madhya Pradesh - Subsection Section 127(2) in Criminal Courts - Rules and Orders (2)The filing of a written statement by the accused or his pleader does relieve the Magistrate of the duty of recording the plea of the accused.
