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 341] [Entire Act] State of Madhya Pradesh - Subsection Section 341(a) in Criminal Courts - Rules and Orders (a)All civil offences except those specified in the proviso to the Indian Army Act, Section 41, can be tried either by Court-martial or by a Civil Court.
