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[Cites 0, Cited by 0] [Section 396(1)] [Section 396] [Entire Act]

State of Madhya Pradesh - Subsection

Section 396(1)(e) in Criminal Courts - Rules and Orders

(e)any person convicted of an offence and sentenced to imprisonment under the corresponding sections of the Indian Penal Code and the Code of Criminal Procedure as applied by order under the Indian (Foreign Jurisdiction) Order in Council, 1902 or by the authority of any Prince or State in India;