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State of Madhya Pradesh - Section

Section 693 in Criminal Courts - Rules and Orders

693.

When an existing list is renewed all the books in it must be entered in the new list, except those struck off, with a certificate by the official-in-charge of the library, or by the Magistrate, that they have been entered, reporting to the District Magistrate the titles of all books that are missing. the list replaced shall be kept in the superintendent's office or in the Court for three years.