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[Cites 0, Cited by 0] [Section 198(4)] [Section 198] [Entire Act]

State of Madhya Pradesh - Subsection

Section 198(4)(e) in Criminal Courts - Rules and Orders

(e)Presiding officers must bear in mind that the responsibility for obtaining in full and clear record of these points is on them and not on counsel, and they should be vigilant to see that all necessary details and explanation are brought on record so as to give a clear and unbroken account of what happened.