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 50 in High Court of Madhya Pradesh Rules, 2008 50. [ [Substituted by Notification No. 39-O.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).] Nothing hereinbefore contained in this Chapter shall apply to criminal appeals and revisions preferred by a person confined in prison and sent through the officer-in-charge of the jail.]Appeals & Revisions by Prisoners
