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 386 in Criminal Courts - Rules and Orders 386. Any number occurring in the warrant (as with regard to term of transportation or imprisonment, strips or amount of fine) is to be entered both in words and figures.
