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 170] [Entire Act] State of Madhya Pradesh - Subsection Section 170(2) in Criminal Courts - Rules and Orders (2)The correct framing of charges is of importance. Specimen drafts are given in standard works of practice (like that of Ratanlal & Dhirajlal Thakore) and should be consulted.
