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[Cites 0, Cited by 0] [Section 614] [Entire Act]

State of Madhya Pradesh - Subsection

Section 614(5) in Criminal Courts - Rules and Orders

(5)Only a forfeiture of property ordered as a substantive punishment under Section 126 or 127 of the Indian Penal Code shall be shown in columns 7 and 8, a note being made in the remarks column: confiscation of property, e.g., under the Excise Act, shall not be shown in the ledger.