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] [Section 599] [Entire Act] State of Madhya Pradesh - Subsection Section 599(4) in Criminal Courts - Rules and Orders (4)Witnesses examined in preliminary enquiries under Sections 202 and 476 of the Code need not be entered in the memorandum.
