Legal Document View

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
[Cites 0, Cited by 0] [Section 597(12)] [Section 597] [Entire Act]

State of Madhya Pradesh - Subsection

Section 597(12)(g) in Criminal Courts - Rules and Orders

(g)of the fact that the entries relate to the retrial of, or further enquiry into a case once decided which has been ordered by an Appellate or Revisional Court, by writing the word retrial in red ink;