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[Cites 0, Cited by 0] [Section 596] [Entire Act]

State of Madhya Pradesh - Subsection

Section 596(a) in Criminal Courts - Rules and Orders

(a)Duration - When the duration of a State case tried regularly exceeds 30 days or of a complaint case 45 days an explanation of the delay shall be entered in the daily calendar by the Magistrate. When in a case tried summarily an accused has had to appear more than twice an explanation shall be entered in the weekly calendar.