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[Cites 0, Cited by 0] [Section 550(13)] [Section 550] [Entire Act]

State of Madhya Pradesh - Subsection

Section 550(13)(h) in Criminal Courts - Rules and Orders

(h)copies of all documents which the Advocate-General, Public Prosecutor, Assistant Public Prosecutor, a private legal practitioner or any other officer or person is required to take in connection with any such trial or investigation for the use of any Court or Magistrate, or may consider necessary for the purpose of advising the Crown in connection with any criminal proceedings,