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[Cites 0, Cited by 0] [Section 597] [Entire Act]

State of Madhya Pradesh - Subsection

Section 597(9) in Criminal Courts - Rules and Orders

(9)In column 19 shall be noted the number of persons convicted of offence under Chapter XII or Chapter XVIII of the Indian Penal Code and liable to enhanced punishment under Section 75 of that Code on account of their previous convictions, whether or not such enhanced punishment was actually awarded.