Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 606 in Criminal Courts - Rules and Orders

606. The two statements shall be checked by the Magistrate with the figure in the Fine Register. The Magistrate shall then endorse on each statement a certificate signed by him the effect that the figures in the statement have been checked with the entries in the Fine Register and found to be correct. The statements shall then be forwarded to the District Magistrate.