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 338] [Entire Act] State of Madhya Pradesh - Subsection Section 338(1) in Criminal Courts - Rules and Orders (1)These rules may be called the Criminal Procedure (Military Offenders) Rules.[Home Department Notification No. F-102-35, dated the 12th March 1935, as subsequently amended].
