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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in Criminal Courts - Rules and Orders

(1)Every Court must maintain a cause list in the prescribed form (Schedule V, No. 201) and each case should be entered in it as soon as a date is fixed for hearing. The cause list must show the date for which the case has been fixed and for what purpose.