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 595 in Criminal Courts - Rules and Orders 595. After scrutiny calendars shall be returned through the channels by which they were submitted to the Court which prepared them. The calendar for the year shall be preserved for one year and then destroyed.
