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] [Section 612] [Entire Act] State of Madhya Pradesh - Subsection Section 612(4) in Criminal Courts - Rules and Orders (4)Details of compensation ordered to be paid under Section 250 of the Code and details regarding the persons shown in column 14 of the ledger shall be noted in the remarks column.
