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State of Madhya Pradesh - Section

Section 534 in Criminal Courts - Rules and Orders

534. The records of all cases not deposited in the record room shall be open to inspection by order of the Presiding Judge or Magistrate, or during his absence, by order of the senior Judge or the senior magistrate at the station. The records deposited in the record room shall be open to inspection by order of the ministerial officer in charge of the office.