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 334 in Criminal Courts - Rules and Orders 334. In the event of the arrest by the police of any person subject to military, naval or air force law the District Magistrate shall give immediate intimation of the arrest to the Officer Commanding of the unit which the person arrested is serving.
