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State of Madhya Pradesh - Section

Section 586 in Criminal Courts - Rules and Orders

586.

The date on which a petition of appeal accompanied by a copy of the judgement or order appealed against is first received in any Appellate Court having jurisdiction shall be entered in column 2 of the register as the date of institution, and shall be entered unchanged as the date of institution in any Court to which the appeal may be transferred under Section 407 or Section 526 of the Code.VII.-Register of Revisions