Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 680] [Entire Act]

State of Madhya Pradesh - Subsection

Section 680(8) in Criminal Courts - Rules and Orders

(8)The register maintained at the head-quarters of a district shall be put up for scrutiny every month to the Additional District Magistrate or the officer-in-charge of the nazarat. The register at outlying stations shall be put up every month to the Sub-Divisional Magistrate or the Tahsildar, as the case may be.