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State of Madhya Pradesh - Section

Section 494 in Criminal Courts - Rules and Orders

494. After registration groups of records, in chronological order of their registration, shall be done up in bundles with cloth wrappers. Each bundle shall be allotted a number and the wrapper shall bear a label showing the serial number of the bundle, the number allotted in the register to the records contained in the bundle and the month and year in which the cases were disposed of, thus:-

Bundle No. 25February and March 1939