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State of Madhya Pradesh - Section

Section 620 in Criminal Courts - Rules and Orders

620. Punishment statement.

- This statement is complied from Ledger C. The figures shall be grouped and totalled as in Statement IV. The total number of convicted persons required to keep the peace under Section 106 of the Code and of those dealt with under Section 130 of the Indian Railways Act, 1890, by ordering the parent or guardian to execute a bond shall be shown in the remarks column.