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[Cites 0, Cited by 0] [Section 597] [Entire Act]

State of Madhya Pradesh - Subsection

Section 597(6) in Criminal Courts - Rules and Orders

(6)When an accused person, subject to military laws, is transferred from a Magistrate's Court before which he was brought to trial to the military authorities for trial by court-martial, the transfer is to be considered as a transfer to another province and shown accordingly in column 15 of the sheet.