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 55 in High Court of Madhya Pradesh Rules, 2008 55. An application under Section 438 of the Code of Criminal Procedure, 1973. shall be supported by an affidavit of the applicant or some other person acquainted with the facts of the case.
