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 503 in Criminal Courts - Rules and Orders 503. The registers shall consist of three parts, viz. - I. List of registered to be preserved for fifty years.II. List of registers to be preserved for period other than fifty years.III. List of registers deposited under Rule 510 (iii) (I).
