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State of Madhya Pradesh - Section

Section 474 in Criminal Courts - Rules and Orders

474. The table of contents to be used for the records of Criminal Courts is printed on the reverse side of the title page. Column 1 of the table shall contain the serial number of the various papers in the file, and column 2 shall contain against each such serial number the number of the sheets comprising it. The entries in columns 1 to 4 shall be made by the reader as the case proceeds, and the entry in column 5 by the record-keeper after the record has been deposited in the record room. In the table of contents for B files only the total number of sheets in the file need be shown.