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 220 in Criminal Courts - Rules and Orders 220. In addition to the particulars required by Section 321 of the Code the list should show against each person included what language or languages he understands. Sufficient margin should be left for the entries required by Section 331 of the Code.
