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State of Madhya Pradesh - Section

Section 493 in Criminal Courts - Rules and Orders

493.

If a record is sent out of the record room before it has been registered in the register of criminal cases a memorandum (in Form No. 149 on Schedule II) shall be kept in its place. Entries in the record room register should be made from the material in the memorandum and the serial number in the register allotted to the memorandum shall be reproduced on the record when it is returned.