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 617] [Entire Act] State of Madhya Pradesh - Subsection Section 617(4) in Criminal Courts - Rules and Orders (4)Details of persons in column 15 of the statement shall be given in the remarks column against the persons shown in that column as in the offence ledger.
