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] [Entire Act] State of Madhya Pradesh - Section Section 738 in Criminal Courts - Rules and Orders 738. In the temporary absence of the Sessions Judge and the Additional Sessions Judge (if any), the clerk of Court shall adjourn proceedings, make orders for the re-attendance of witnesses, and take bail from an apprehended witness.
