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 772] [Entire Act] State of Madhya Pradesh - Subsection Section 772(a) in Criminal Courts - Rules and Orders (a)that he is able to draw up in a legible hand a clear and concise application, complaint or petition of appeal in the language of the Court in which he practises;
