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 384 in Criminal Courts - Rules and Orders 384. Warrants of execution issued by the Court which has passed a sentence shall invariably be prepared from the original record and never under directions orally given by the presiding officer.
