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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(i) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000 (i)"Psychiatrist" means a medical officer with postgraduate qualifications in psychiatry (MD/DPM);
