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[Cites 0, Cited by 0] [Section 522] [Entire Act]

State of Madhya Pradesh - Subsection

Section 522(1) in Criminal Courts - Rules and Orders

(1)In a case ending in conviction for an offence punishable under Chapter XII or XVII of the Indian Penal Code with imprisonment for a term of three years or more, the title page, charge-sheet, judgement, finding and sentence of the Trial Court and the judgement or order of the Appellate or Revisional Court shall be preserved till the convict is known to be dead.