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State of Madhya Pradesh - Section

Section 348 in Criminal Courts - Rules and Orders

348.

When a military pensioner is convicted and sentenced to imprisonment by a Criminal Court for a criminal offence, a copy of the judgement should be immediately sent by the Criminal Court free of charge to the Deputy Controller of Military Pensions, Lahore, stating the place from where the pensioner last drew his pension. In the case of a Criminal Court subordinate to the District Magistrate, the copy should be sent through the District Magistrate.