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[Cites 0, Cited by 0] [Section 613] [Entire Act]

State of Madhya Pradesh - Subsection

Section 613(8) in Criminal Courts - Rules and Orders

(8)In the case given in rule 597(4) above the ledger will be filled up as follows: Nine persons will be shown as brought to trial (column 8) and two as otherwise discharged (column 11) making nine persons disposed of (column 15), and one State case (column 16).