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 481 in Criminal Courts - Rules and Orders 481. The monthly bundles of cases dismissed under Section 203 of the Code shall be sent with a list (in Form No. 21 on Schedule V) through the statistical writer to the record-keeper at the close of each month.
