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[Cites 0, Cited by 0] [Section 614] [Entire Act]

State of Madhya Pradesh - Subsection

Section 614(7) in Criminal Courts - Rules and Orders

(7)The number of accused persons convicted of offences under Chapter XII or Chapter XVII of the Indian Penal Code, and liable to enhanced punishment under Section 75 ibid, shall be shown in column 25. A note shall be made in the remarks column of any person ordered to suffer solitary confinement or to notify his residence to the police after release from jail in addition to the primary sentence.