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State of Madhya Pradesh - Section

Section 541 in Criminal Courts - Rules and Orders

541. The use of pen and ink during inspection is prohibited. Pencil and paper may be used for making note or copies from the record, but no marks shall be made on any record or paper inspected. Any person infringing this rule may be deprived, by order of the Presiding Judge or Magistrate, of the right of inspection for such period as the Judge or Magistrate may direct. Such an order when passed by a Magistrate subordinate to the District Magistrate shall be subject to the latter's approval.