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State of Madhya Pradesh - Section

Section 452 in Criminal Courts - Rules and Orders

452. In the case of complaints dismissed under Section 203 of the Code no title page or table of contents is required. The papers of such cases shall be formed into monthly bundles, and each such bundle shall constitute one record, to which shall be attached a list in Form No. 105 on Schedule V.

(e)Enquiry Preliminary to Commitment