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 273] [Entire Act] State of Madhya Pradesh - Subsection Section 273(c) in Criminal Courts - Rules and Orders (c)inform the convict of the period within which, if he wishes to appeal, the appeal must be preferred.
