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 418 in Criminal Courts - Rules and Orders

418.

The statement of the convict shall be recorded by the officer aforesaid and a copy of it shall be entered in the report-book to be kept by the convict, which book shall be in the form attached to these rules. Such book shall contain a copy of these rules and a translation of them in the language of the province best understood by the convict, together with a notice of the penalty for information of them.