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State of Madhya Pradesh - Section

Section 744 in Criminal Courts - Rules and Orders

744.

To guard against fraud the alteration of figures in registers, records, and official documents of any kind, where the figures denote money or anything else, shall be made by cancelling the incorrect figure and writing the correct figure above or beside it. the cancellation must leave the in-correct figure clearly legible, and must be attested by the intials of the person who made it. There must be no erasing, obliterating, or altering one figure into another.