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State of Madhya Pradesh - Section

Section 370 in Criminal Courts - Rules and Orders

370. The Courts should note that payments under Section 545 of the Code may in a case subject to appeal be made only after the period allowed for presenting the appeal has elapsed or, if an appeal is presented, after the decision of the appeal. The Courts should adapt this principle in dealing with payments ordered under Section 546-A of the Code and in making payments of rewards to informers under the Public Gambling Act.