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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Madhya Pradesh - Subsection

Section 342(i) in Criminal Courts - Rules and Orders

(i)When soldiers are to be tried by a Civil Court upon any criminal charge, the Brigade Commander should consult the District Magistrate, and arrange with him for the selection and remuneration of a pleader, advocate or barrister, as the importance and necessities of the case may require.