Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 356 in Criminal Courts - Rules and Orders

356. When in addition to a substantive sentence of imprisonment a person is sentenced to imprisonment in default of payment of fine and the fine is paid before the prisoner is sent to jail in intimation of realization shall be attached to the warrant in such a way that the receipt may be readily detached for return to Court.