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] [Entire Act] State of Madhya Pradesh - Section Section 504 in Criminal Courts - Rules and Orders 504. Part II shall be divided into sections as follows:- Section A-Registers to be preserved for 14 years.Section B-Registers to be preserved for 6 years.Section C-Registers to be preserved for 3 years.Section D-Registers to be preserved for 1 year.
