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 763 in Criminal Courts - Rules and Orders 763. The District Judge may at any time revise an order passed by him under Rule 760 and may, for reasons to be recorded in writing, reinstate the person removed or declared him eligible for registration.
