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] [Section 214] [Entire Act] State of Madhya Pradesh - Subsection Section 214(2) in Criminal Courts - Rules and Orders (2)A consolidated list of the dates fixed for holding sessions will be published in the Central Provinces and Berar Gazette as early as possible in December each year.
