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 472 in Criminal Courts - Rules and Orders 472. Where an accused absconds and no separate miscellaneous proceeding under Section 512 of the Code is registered, the reader shall note "Absconding accused" on the title page in red ink.
