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] [Entire Act] State of Madhya Pradesh - Section Section 226 in M.P. Civil Court Rules, 1961 226. Under Section 55 (2), C.P.C., the State Government may by notification prescribed the procedure for the arrest of any person or class of persons in the interest of public convenience. Details of such notifications are given in Appendix I.
