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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Madhya Pradesh - Subsection

Section 255(c) in Criminal Courts - Rules and Orders

(c)to the immediate superior of the person convicted when any person subject to Naval, Military or Air Force law is convicted and otherwise than for default in payment of a fine not amounting to Rs. 200/-(See also Chapter 13);