Section 338(2)(c) in Criminal Courts

[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Madhya Pradesh - Subsection

Section 338(2)(c) in Criminal Courts - Rules and Orders

(c)make an order committing the accused for trial by the High Court or the Court of Session under Section 213 or sub-section (1) of Section 446, of the said Code, or

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State of Madhya Pradesh - Subsection

Section 338(2)(c) in Criminal Courts - Rules and Orders