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State of Madhya Pradesh - Section

Section 484 in Criminal Courts - Rules and Orders

484. All papers which are to be included in the record of an original case or a miscellaneous judicial proceeding or a miscellaneous non-judicial proceeding which has already been deposited in the record room shall be sent to the record-keeper as occasion arises with a list (in Form No. 22 on Schedule V) giving particulars of the case to which they relate.