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] [Entire Act] State of Madhya Pradesh - Section Section 690 in Criminal Courts - Rules and Orders 690. Two copies of every Act and Ordinance as it comes into force shall be supplied to the District Magistrate. One copy shall be sent to the library and the other kept in his Court.
