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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(iii) in The Rules for the Destruction of Judicial Records, 1953

(iii)Part "A" of criminal cases in which any of the suspected persons have escaped apprehension, provided that whenever it is known that the offender of offenders on whose account such records as kept, are dead, the record may be destroyed;