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 9A in High Court Rules and Orders In M.P. 9A. In all criminal appeals filed under Section 417 (3) of the Code of Criminal Procedure the Paper-Books shall be prepared at the cost of the appellants and all rules for the preparation of the Paper-Books shall apply mutatis mutandis.
