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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2)(i) in Criminal Courts - Rules and Orders

(i)Each case fixed for any day shall be entered in advance immediately upon a date or adjourned date being fixed, such entry showing the purpose for which it is set down on each date. The cases should be classified in such a manner to show at a glance the nature of work fixed for the particular day. The classification might be-