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 424 in Criminal Courts - Rules and Orders 424. The inventory prescribed by Section 25 of the Police Act, 1861, and the proclamation prescribed by Section 26 ibid and Section 523 of the Code shall be respectively in Forms A and B annexed.
