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State of Madhya Pradesh - Section

Section 297 in Criminal Courts - Rules and Orders

297.

When a Court not empowered under Section 8 of the Reformatory Schools Act considers a case a proper one to be dealt with under that section or under Section 31 of the Act it should refer the case to the District Magistrate under the provision of Section 9 or 31 (4) of the Act as the case may be.