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 303 in Criminal Courts - Rules and Orders 303. A power of attorney, if filed, shall be signed by the prisoner whose signature shall be attested by the superintendent of the jail. If this attestation is wanting the document shall be sent to the superintendent for verification.
