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 358 in Criminal Courts - Rules and Orders 358. The superintendent of a jail shall endorse on the warrant all realizations of fine whether made by him or intimated to him in accordance with the procedure referred to in the preceding rules.
