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State of Madhya Pradesh - Section

Section 488 in Criminal Courts - Rules and Orders

488.

On the 3rd of the month or other convenient date appointed by the District Magistrate each Court shall certify to the statistical writer whether all records disposed of in the previous month have been dispatched for deposit in the record room. The serial number and date of the disposal of any record which has not been so sent shall be intimated to the statistical writer.