Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Madhya Pradesh - Subsection

Section 342(iv) in Criminal Courts - Rules and Orders

(iv)When counsel is provided for the defence of a soldier at the first trial in a Civil Court, counsel can also be provided when considered necessary on appeal, subject to the limitations laid down in clauses (ii) and (iii).