Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 468 in Criminal Courts - Rules and Orders 468. A list of the articles produced in evidence shall be prepared by the reader in Form No. 194 on Schedule V and shall be signed by the presiding officer. Articles shall be entered in the list in the order in which they are marked.
