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 32 in Criminal Courts - Rules and Orders 32. District Magistrates should themselves enquire into cases in which any imputation is made regarding the conduct of Subordinate Magistrates and should not refer such cases to a Subordinate Court.
