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 787 in Criminal Courts - Rules and Orders 787. Any probationer who fails to satisfy the District Magistrate on the points mentioned in Rule 772, within one year from his being appointed a probationer is liable to be removed from his appointment by order of the District Magistrate.
