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 500 in Criminal Courts - Rules and Orders 500. The record-keeper shall maintain a plan and an index showing the number and position of the racks, and the arrangement and number of the bundles in the record room and revise the index every year in the first week of July.
