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State of Madhya Pradesh - Section

Section 525 in Criminal Courts - Rules and Orders

525.

Sessions Judges and District Magistrate may order the preservation of any particular record beyond the prescribed period.Note. - It is open to a Magistrate to refer to the District Magistrate any case in which he considers preservation beyond the prescribed time desirable; as where a Magistrate finds it necessary to discharge an accused in a case of forgery but considers the record or the document alleged to be forged requires extended preservation.