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] [Section 575] [Entire Act] State of Madhya Pradesh - Subsection Section 575(1) in Criminal Courts - Rules and Orders (1)Proceedings against witnesses under Part C of Chapter VI (proclamation and attachment).(1-A) Proceedings under Section 100 (search for persons wrongfully confined).
