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State of Madhya Pradesh - Section

Section 649 in Criminal Courts - Rules and Orders

649. On the back of the last sheet of each copy shall be typed or otherwise legibly endorsed the following table:-

Application received on Applicant told to appear on Applicant appeared on Application (with or without further or correctparticulars) sent to record room on.
(1) (2) (3) (4)
       
Application received from record room (withrecord or without record for further or correct particulars) on Applicant given notice for further or correctparticulars on Applicant given notice for further funds on
(5) (6) (7)
     
Notice in column (6) or (7) complied with on Copy ready on Copy delivered or sent on Court-fees realized
(8) (9) (10) (11)
Copyist Comparer Head Copyist
The dates to be entered in the table shall be expressed in figures and not in words and corrections shall be properly attested. When certifying a copy the head copyist or magistrate shall satisfy himself that the entries in the table have been correctly made.