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 666] [Entire Act] State of Madhya Pradesh - Subsection Section 666(a) in Criminal Courts - Rules and Orders (a)The Deputy Commissioner or one of his gazetted assistants-At the head-quarters of a district.
