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[Cites 0, Cited by 0] [Section 680(6)] [Section 680] [Entire Act]

State of Madhya Pradesh - Subsection

Section 680(6)(i) in Criminal Courts - Rules and Orders

(i)Articles in evidence should be disposed of as soon as possible after the case is concluded. If no orders for disposal are received within a reasonable time, a reference should be made by the nazir to the Court concerned.