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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2)(v) in Criminal Courts - Rules and Orders

(v)The diary shall be placed on the Judge-Magistrate's table as soon as the Court opens. The Judge-Magistrate shall, with his own hand, enter the time of sitting and rising and shall also record a brief note of explanation for late sitting or early rising. The diary shall be signed by the Magistrate every day after careful scrutiny when the entries therein are complete.