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 734 in Criminal Courts - Rules and Orders 734. The head constable in charge of the guard shall keep the barrack keys. If for any special reason he has to leave the lock-up he shall hand over the keys to the senior constable on the premises.
