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 727 in Criminal Courts - Rules and Orders 727. The head constable of the guard shall see that the food supplied is of the prescribed quantity and quality and bring any complaints about it to the notice of the officer in charge.
