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 786 in Criminal Courts - Rules and Orders 786. Breaches of rules specified in Rules 784 and 785 shall be cognizable by the District Magistrate. No penalty shall be inflicted in respect of such breaches unless the person charged has had an opportunity of defending himself.
