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 688 in Criminal Courts - Rules and Orders 688. The library shall be in the charge of an official appointed by the office superintendent with the previous approval of the District Magistrate and under the general supervision of the superintendent.
