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 160 in Criminal Courts - Rules and Orders 160. Committing Magistrates should take particular care to see that articles on which the Chemical Examiner's report is required by the police after the accused has once been produced in Court are not delayed in the police office.
