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 392 in Criminal Courts - Rules and Orders 392. The instruction concerning the preparation of warrants in these rules apply mutatis mutandis to amended warrants issued in accordance with Chapter 12, Rules 315 and 329.Classification of Prisoners
