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[Cites 0, Cited by 0] [Section 550(13)] [Section 550] [Entire Act]

State of Madhya Pradesh - Subsection

Section 550(13)(a) in Criminal Courts - Rules and Orders

(a)copy of a charge framed under Section 210 of the Code of Criminal Procedure, 1898 (V of 1898), or of a translation thereof, when the copy is given to an accused person,