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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(i) in The Rules for the Destruction of Judicial Records, 1953 (i)the charge, finding and sentence in cases in which conviction has been had of an officer under Chapters XII and XVII of the Indian Penal Code;
