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 371] [Entire Act] State of Madhya Pradesh - Subsection Section 371(b) in Criminal Courts - Rules and Orders (b)The simple recognizance of the principal. The word "bail" properly speaking applies to the first class and this is the meaning usually attached to it in practice and procedure in the Courts.
