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 53 in Criminal Courts - Rules and Orders 53. Indian States do not form part of India. General instructions on extradition from such States are contained in the Book Circulars of the Government of the Central Provinces and Berar, No. VI-4.
