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State of Madhya Pradesh - Section

Section 643 in Criminal Courts - Rules and Orders

643. Records required for copying which are in the record room shall be obtained by sending the applications for copies in original to the record-keeper, the number and date of each application being noted in the dak-book maintained in the copying section. All such applications received during each day shall be sent to the record room by 4-30 p.m. the same day. The record-keeper shall trace the records from the information in the application and return the latter with the connected records as early as possible. No application shall be retained by the record-keeper for more than three days including day on which he received it. If the record required in connection with an application is not in the record room or cannot be traced because the information in the application is wrong or insufficient, the application shall be returned with an endorsement "Description wrong" or "Record cannot be traced", as the case may be.

Note. - The superintendent shall see that the records are not called for, or retained by the copying section for purposes foreign to copying and that the head copyist obtains in his dak-book an acknowledgment of the receipt of each record returned to the record-room or to a Court or official.