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 442] [Entire Act] State of Madhya Pradesh - Subsection Section 442(4) in Criminal Courts - Rules and Orders (4)The charge under which the trial has been held, with a record that it has been read and explained to the accused, and the plea of the accused.
