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[Cites 0, Cited by 0] [Section 597] [Entire Act]

State of Madhya Pradesh - Subsection

Section 597(2) in Criminal Courts - Rules and Orders

(2)A single sheet may include the statistics of several cases. When a case which has been referred to a superior Court for final orders on proceedings already held is disposed of, the entries in the sheet prepared by the reader of the Court receiving the reference shall be made in red ink.