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 613] [Entire Act] State of Madhya Pradesh - Subsection Section 613(7) in Criminal Courts - Rules and Orders (7)A note shall be made in the remarks column of an accused person being a male juvenile and of details regarding the person shown in column 14 of the ledger.
