Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 192 in Criminal Courts - Rules and Orders

192. When a witness is being examined whose evidence has to be read with reference to a map, the presiding officer should, as far as possible, record the evidence in such a way that the places mentioned by the witness are identifiable on the map.