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 723 in Criminal Courts - Rules and Orders 723. Where the lock-up is adjacent to a treasury or sub-treasury the treasury police guard shall be responsible for the custody of prisoners. At other places a separate guard shall be kept.
