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[Cites 0, Cited by 0] [Section 680] [Entire Act]

State of Madhya Pradesh - Subsection

Section 680(9) in Criminal Courts - Rules and Orders

(9)A quarterly statement showing the items in the register pending since the end of the previous quarter shall be submitted by the nazir or naib-nazir to the officer-in-charge of the nazarat, and the officer-in-charge shall examine the register and see that it is being properly maintained.