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 788] [Entire Act] State of Madhya Pradesh - Subsection Section 788(c) in Criminal Courts - Rules and Orders (c)is found to be incapable of efficiently discharging the functions of a petition-writer; or
