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 236 in Criminal Courts - Rules and Orders 236. No Court has power to alter or review a judgement once it is signed except for the purpose of correcting a clerical error or for the purpose of revising a sentence of whipping under Section 395 of the Code.
