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 696 in Criminal Courts - Rules and Orders 696. Sessions Judges should inspect the criminal section of each magisterial record room in their division once a year to see that the rules for the arrangement and destruction of records are properly kept.
