Section 550(13)(c) in Criminal Courts

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

State of Madhya Pradesh - Subsection

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

(c)copy or translation of a judgement in a case other than a summons case, copy of the heads of the Judge's charge to the jury and copy of the transcript of the charge, when the copy or translation is given under Section 371 of the Code to an accused person,

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State of Madhya Pradesh - Subsection

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