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State of Madhya Pradesh - Section

Section 529 in Criminal Courts - Rules and Orders

529.

A note of every paper, register or record taken out for destruction shall, at the time of removal, be made in the appropriate record room register and shall be initialled by the record keeper. If in any case destruction is not effected the note shall be cancelled under the record-keeper's initials. At the end of each calendar month the officer in charge of the record room shall see what papers have been taken out and pass order for their disposal.