Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Madhya Pradesh - Subsection

Section 233(3) in Criminal Courts - Rules and Orders

(3)all persons residing more than ten miles from the places at which Courts of Session hold their sittings, with the exception of those persons whose names are at present on the list, and who may desire to continue to serve as jurors and assessors.