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 413 in Criminal Courts - Rules and Orders 413. On the conviction of any non-habitual criminal, a copy of the judgement should be sent to the jail superintendent to enable him to determine whether the prisoner should be classed as "Star" or ordinary. Life Prisoners
