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 613] [Entire Act] State of Madhya Pradesh - Subsection Section 613(3) in Criminal Courts - Rules and Orders (3)Column 7 shall include all persons shown as pending at the end of the previous year after having been brought to trial during that year.
