Section 550(13)(f) in Criminal Courts

[Cites 0, Cited by 0] [Section 550(13)] [Section 550] [Entire Act]

State of Madhya Pradesh - Subsection

Section 550(13)(f) in Criminal Courts - Rules and Orders

(f)copy furnished to any person affected by a judgement or order passed by a Criminal Court of the Judge's charge to the jury of any order, deposition or other part of the record, when the copy is not a copy which may be granted under any of the preceding sub-clauses without the payment of a fee, but is a copy which, on its being applied for under Section 548 of the said Code, the Judge or Magistrate, for some special reason to be recorded by him on the copy, thinks fit to furnish without such payment,

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State of Madhya Pradesh - Subsection

Section 550(13)(f) in Criminal Courts - Rules and Orders