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] [Entire Act]

State of Madhya Pradesh - Section

Section 54 in Criminal Courts - Rules and Orders

54. Arrangements have been made with certain Indian States mentioned in subsequent rules for the reciprocal execution of criminal processes. On no account should processes be issued to States not so mentioned. Any case in which a Court is in doubt about the applicability of these instructions should be referred to the Registrar of the High Court at Nagpur.