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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(i) in The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1999

(i)in column first, second and third before Section 324 and entries relating thereto, the following Sections and entries relating thereto shall be inserted, namely :-