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[Cites 0, Cited by 0] [Section 572] [Entire Act]

State of Madhya Pradesh - Subsection

Section 572(c) in Criminal Courts - Rules and Orders

(c)Cases of which a Magistrate takes cognizance upon a complaint under Section 190(1) (a) or without a complaint under Section 190(1) (c) of the Code will not be regarded as "instituted" until the Magistrate orders the issue of a process against the accused person.