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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(ii) in The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1999

(ii)in column first, second and third, after Section 500 and entries relating thereto, the following Section and entries relating thereto shall be inserted, namely :-