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 323] [Entire Act] State of Madhya Pradesh - Subsection Section 323(d) in Criminal Courts - Rules and Orders (d)The grounds upon which it is suggested that the High Court of Judicature should exercise the powers conferred by Section 439 of the Code.
